(1)No suit, prosecution or other legal proceeding shall lie against the members of Gram Nyayalaya or any officer or persons acting under the direction of the Gram Nyayalaya for executing any order made by it or in respect of anything which is done or intended to be done in good faith by such members, officer or person under the Act, rule or order made thereunder.(2)The provisions of the Judicial Officer Protection Act, 1950 (No. 18 of 1950) and Judicial Protection Act, 1985 (No. 5 of 1985) shall apply to members of Gram Nyayalaya in the discharge of their official duties as they apply to Judges and Magistrates.
