Section 12 in The Jammu And Kashmir Commission Of Inquiry Act, 1962
12. Protection of action taken in good faith
No suit or other legal proceeding shall lie against the Government, the Commission or any member thereof, or any person acting under the direction either of the Government or of the Commission in respect of anything which is in good faith done, or intended to be done in pursuance of this Act or of any rules or orders made there under or in respect of the publication, by or under the authority of the Government or the Commission, of any report, paper or proceedings.
