Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 20 in Gujarat Educational Institutions Services Tribunal Act, 2006

20. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the State Government, President, members or staff of the tribunal or any other person, for anything which is in good faith done or intended to be done in pursuance of this Act or rules, regulations or orders made thereunder.