Section 15 in The Maharashtra State Commission For, Women Act, 1993
15. Protection of Act done in Good Faith.
No suit, prosecution or other legal proceedings shall lie against any member of the Commission or any officer or other employee of the Commission or any person acting under the direction either of the State 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 rules or orders made there under.
