Section 27 in Punjab Gau-Sewa Commission Act, 2014
27. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against any member or any officer or other employee of the Commission or any person acting under the direction either of the Government or of the Commission, in respect of anything, which is in good faith done or intended to be done in pursuance of this Act or, any rule or order made thereunder.
