Technology Development Board Act, 1995

20.  Protection of action taken in good faith.

No prosecution  or  other legal proceeding shall lie against the Government, or the  Board  or  any committee appointed by it or any member of the Board  or  such  committee, or any officer or employee of the Government or the  Board  or  any  other person authorized by the Government or the  Board,  for  anything which is in good faith done or intended to be done under this  Act or the rules or regulations made there under.