Section 25A in Himachal Pradesh Board of School Education Act, 1968
25A. [ Protection for acts done etc. in good faith. [Sections 25-A and 25-B added vide Act No. 15 of 1992.]
- No suit, prosecution or other legal proceedings shall lie against the State Government, the Board or any of its committees or any member of the Board or a Committee or any other person in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any regulation, order or direction made thereunder.
