Section 38 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
38. Protection of action taken in good faith.—
No suit, prosecution or other legal proceeding shall lie against the State Government, the Council, President, Vice-President, Member, Secretary or any officer or other employee of the Council or of the Government as aforesaid for anything which is done or intended to be done in good faith under this Act.
