Section 9 in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats In Private Educational Institutions) Act, 2006
9. Protection of action taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the competent authority, Government or its Officers for any thing which is, in good faith, done or intended to be done under this Act or any rule or order made thereunder.
