Section 13 in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985
13. Protection of action in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Commission, the Chairman, the member, the Secretary, the Controller of Examination, the officers or any other persons deputed to assist the Commission for taking interview or otherwise, for anything done or purposed or done in good faith in exercise of any powers, duties or functions conferred or assigned by or under the Constitution or this Act or the rules made thereunder.
