Section 12(2) in The Goa Administrative Tribunal Act, 1965
(2)No officer or other person bound to execute the lawful orders of the Tribunal shall be liable to be sued or proceeded against in any court, in respect of the execution of such orders.] [These words have been substituted for the words 'Chairman or any other member' vide (Amendment) Act, 1996 (Act 4 of 1997). Thereafter by the (Amendment) Act, 2001 (Act 54 of 2001) in place of word 'President' the word 'President or the Additional President' was substituted.]
