Section 32 in The Jammu and Kashmir Energy Conversation Act, 2011
32. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Government or Director General or Secretary or any officer of the Government or State Commission or its members or any member or officer or other employee of the Bureau for anything which is in good faith done or intended to be done under the Act or the rules or regulations made thereunder.
