Section 71 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006
71. Protection of acts done 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 the Act for anything which is in good faith done or intended to be done under the said Act or under the rules or orders made thereunder.
