Section 13 in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992
13. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall be instituted against the Government or any officer, authority or person empowered to exercise the powers or perform the functions by or under this Act for anything which is in good faith done or intended to be done under this Act under the rules made thereunder.
