Section 18 in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
18. Protection of action taken in good faith.—
No suit prosecution or other legal proceeding shall lie against the Central Government, a State Government, the Presiding Officer of a Tribunal, any authority referred to in section 7A, an Inspector or any other person for anything which is in good faith done or intended to be done in pursuance of this Act, the Scheme, the Pension Scheme or the Insurance Scheme.
