Section 64 in Rajasthan State Legal Services Authority Regulations, 1999
64. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the members or any officer or person acting under the direction of the District Authority / Committee, as the case may be, for executing any order made under these regulations or in respect of anything which is in good faith done or intended to be done by such member, officer or the person under these regulations.
