Section 95 in Kerala District Administration Act, 1979
95. Sanction for prosecution.
- When the President or the Vice-President or the Chairman or a member of a Standing Comm1ttee or any other member of a district council or the Secretary or other employee of the district council who is not removable from his office save by or with the sanction of the Government is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no Court shall take cognizance of such offence except with the previous sanction of the Government.
