Section 18 in The Jharkhand State Agricultural University Act, 2000
18. Validity to protection of certain act.
(1)No act or proceedings of any authority or other body of a University shall be invalid by reason of existence of any vacancy among its members or by reason of some person having taken part in the proceedings who is subsequently found to have not been entitled to do so.(2)Save as otherwise provided in this Act, all acts and orders in good faith done and passed by a University or any of its authorities shall be final and no suit shall be instituted against or damages claimed from a University or its authority for anything done or purported to be done in pursuance of this Act or the Statutes or the Regulations.(3)No suit, prosecution or other proceedings shall lie against any officer or other employee of a University for any act done or purported to have been done under this Act or the Statutes without previous sanction of the Board of Management.(4)No officer or other employee of the University shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of the execution of the duties or in discharge of the function imposed by or under this Act.
