Section 27 in The Maharashtra Domestic Workers Welfare Board Act, 2008
27. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against any member or any officer or employee of the Board or any person acting under the direction either of the Government or of the Board, in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any rules or regulations made thereunder.
