Section 12 in The Goa Administrative Tribunal Act, 1965
12. Indemnity.
(1)["The President or the Additional President of the Tribunal" shall not be liable to be sued or proceeded against in any court for any act done or ordered to be done by him or by the Tribunal in the discharge of his or its duty whether or not within the limits of his or its jurisdiction:Provided that he, at the time, in good faith believed himself to have jurisdiction to do or order the act complained of.(2)No officer or other person bound to execute the lawful orders of the Tribunal shall be liable to be sued or proceeded against in any court, in respect of the execution of such orders.] [These words have been substituted for the words 'Chairman or any other member' vide (Amendment) Act, 1996 (Act 4 of 1997). Thereafter by the (Amendment) Act, 2001 (Act 54 of 2001) in place of word 'President' the word 'President or the Additional President' was substituted.]
