LexSection 14 — Protection of action taken in good faith.
The National Commission for Safai Karamcharis Act, 1993
No suit, prosecution or other legal proceeding shall lie against the Central Government, Commission, Chairperson, Vice-Chairperson, Members or any officer or other employee of the Commission for anything which is in good faith done or intended to be done under this Act.Open in Lexace · Ask the AI about this section