Section 17 in The Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
17. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against any member of the Committee, officer or employee of the Government for anything which is in good faith done or purported to be done in pursuance of the provisions of this Act or any rules made thereunder.
