Section 18 in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
18. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government or any officer of the State Government or the members of the admission and fee regulatory committee and the appellate authority, for anything, which is in good faith done or intended to be done under this Act.
