Section 40 — Indemnity.

The Haj Committee Act, 2002
No suit, prosecution or other legal proceeding shall lie against the Chairperson, Vice-Chairpersons or any member of the Committee or a State Committee in respect of anything in good faith done or purporting to have been done under this Act, except with the prior permission of the Central or State Government, as the case may be.

Official Hindi (PDF) ↗

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