Section 20 in Tamil Nadu State Council for Higher Education Act, 1992
20. Protection of action taken in good faith.
- No suit or other legal proceeding shall lie against the Government, the Council or any member thereof or any employee or person acting under the direction of the Government or the Council, in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any rule, regulation, order or direction made or.issued under this Act.
