Section 54(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)The Executive Officer shall be indemnified out of the funds of the Co-operative Society for all costs, charges, travelling and other expenses incurred by him in the conduct of the society's business, and in the discharge of his duties, and no suit or legal proceedings whatsoever shall lie against him in respect of anything done in good faith or intended to be done in accordance with the powers conferred on him.
