Section 34 in Indraprastha Institute of Information Technology Delhi Act, 2007
34. Protection of action taken in good faith.
- No suit or other legal proceeding shall lie in any court against the Institute or against any authority, officer or employee of the Institute or against any person or body of persons acting under the order or direction of any authority or officer of other employee of the Institute for anything, which is in good faith done or intended to be done in pursuance of the provisions of this Act or the Statutes or the Ordinances.
