LexSection 40 — Protection of action taken in good faith
The Dr. Rajendra Prasad Central Agricultural University Act, 2016.
No suit, prosecution or other legal proceedings shall lie against the Board, Vice-Chancellor, any authority or officer or other employee of the University for anything which is in good faith done or intended to be done in pursuance of any of the provisions of this Act, the Statutes or the Ordinances.Open in Lexace · Ask the AI about this section