Section 13 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
13. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the Government or the officers or employees, or the Chairperson or members of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] for anything which is done or intended to be done in good faith under this Act.
