Section 50(2) in The U.P. Homoeopathic Medicine Act, 1951
(2)No suit or other legal proceeding shall be maintainable against the Board or any member or any officer or servant of the Board or any person acting under the direction of the Board or of the Chairman or any officer or servant of the Board in respect of anything done under this Act, lawfully and in good faith and with reasonable care and attention.
