Section 16 in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
16. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against any officers discharging the functions of Competent Authority or Appellate Authority or any member of the Scrutiny Committee, for anything which is done in good faith or intended to be done in pursuance of this Act or the rules made thereunder.
