The Administrative Tribunals Act, 1985

32. Protection of Action taken in Good Faith. -

Not suit, prosecution or other legal proceedings shall lie against the Central or State Government or against the Chairman, Vice-Chairman or other Member of any Central Joint or State Administrative Tribunal, or any other person authorized by such Chairman, Vice-Chairman or other Member for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made there under.