Section 15 in The Maharashtra State Minorities Commission Act, 2004
15. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Commission or the Chairperson, Vice-Chairperson or any Member thereof or any person acting under the direction of the Commission. In respect of anything done in good faith or purported to have been done in pursuance of this Act or the rules made thereunder.
