Section 18 in The Esso (Acquisition Of Undertakings In India) Act, 1974
18. Indemnity.
Every officer of the Central Government and every officer or other employees of the Government company shall be indemnified by the Central Government or the Government company, as the case may be, against all losses and expenses incurred by him in, or in relation to, the discharge of his duties under this Act except such as have been caused by his own wilful act or default.
