(1)No suit, prosecution or other legal proceedings shall lie against the Lokayukta or against any officer, employee, investigating agency, or other person or agency referred to in section 15 in respect of anything which is in good faith done or intended to be done under this Act.(2)No proceedings of the Lokayukta shall be deemed to be invalid by reason only of any defect or infirmity in his appointment.(3)No proceeding, decision, finding or recommendation of the Lokayukta shall be liable to be challenged, reviewed, quashed or called in question in any court or tribunal.
