Section 32 in The Administrative Tribunals Act, 1985
32. Protection of action taken in good faith. - No suit, prosecution or other legal proceeding shall lie against the Central or State Government or against the Chairman, [* * *] or other Member of any Central or Joint or State Administrative Tribunal, or any other person authorised by such Chairman, [* * *] [The word " Vice-Chairman" omitted by Act 1 of 2007, Section 14 (w.e.f. 19.2.2007). ] or other Member for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
