.-No suit or prosecution shall be entertained in any Court against a Board or against the Chief Executive Officer, the Officer commanding a station, Defence Estates Officer, Principal Director, General Officer Commanding-in-Chief, the Command, Director General, Defence Estates, or against any member of a Board, or against any officer or employee of a Board, for anything which is in good faith done or intended to be done, under this Act or any rule or bye-law made thereunder.
