Section 40(2) in A.P.J. Abdul Kalam Technological University Act, 2015
(2)Save as otherwise provided in this Act, all acts done and orders issued in good faith by the University or any authority or body of the University shall be final and no suit shall be instituted against the University or such authority or body in any Civil Court for anything done or purported to have been be done in pursuance of this Act, the Statutes. Ordinances and the Regulations made thereunder.
