Section 17(3) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(3)No suit, prosecution or other proceeding shall lie against any officer or other employee of the University for any act done or purported to have been done under this Act or the Statutes, without the previous sanction of the [Executive Council] [Words substituted for the word 'Board' by W.B. Act 31 of 1981.].
