Section 20 in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
20. Suits and proceedings.
(1)No suit, prosecution or other legal proceeding shall lie for anything in good faith done under this Act, except with previous sanction of the State Government.(2)To adjudicate the disputes for redressal of grievances relating to the employees of the Non-Government Madrassa Educational Institution as well as disputes concerning disciplinary action, genuineness of establishment of Madrassa institution and claim for provincialisation in respect of teaching and non-teaching staff of Venture Madrassa Educational Institution, there shall be an Educational Tribunal for each District within the respective territorial jurisdiction. The District and Sessions Judges and the Additional District and Sessions Judges of each District shall be designated as Educational Tribunal.
