Section 24 in The National Law University, Jodhpur Act, 1999
24. Indemnity.
- No suit, prosecution or other legal proceedings shall lie against and no damages shall be claimed from the University, the Chancellor, the Vice-Chancellor, the authorities or officers of the University or any other person in respect of anything which is in good faith done or purported to have been done in pursuance of this Act or any regulations made thereunder.
