Section 31 in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
31. Protection of action taken in goods faith.
- No suit, prosecution or other legal proceedings shall lie against the Government or the Board or the Chairman Secretary, or any member of the Board or Advisory Committee, or any Inspector or any other officers of the Board for anything which is in good faith done or intended to be done in pursuance of this Act, or any scheme or any rule or order made thereunder.
