(1)No suit, prosecution or other legal proceedings shall he against the Lok Ayukta or an Upa-Lok Ayukta or against any officer employee agency or person referred to in section 16 in respect of anything which is, in good faith, done while acting or purporting to act in the discharge of his official duties under this Act.(2)No proceedings of the Lok Ayukta or an Upa-Lok Ayukta shall be held to be bad for want for forum and, except on the ground of jurisdiction, no proceedings or decision of the Lok Ayukta or an Upa-Lok Ayukta shall be liable to be challenged, reviewed, quashed or called in question in any court.
