Section 13 in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006
13. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against any member of the Admission Supervisory Committee or Fee Regulatory Committee or any other officer of the Government for anything which is done in good faith or intended to be done in good faith under this Act.
