The Advocates' Welfare Fund Act, 2001
29. Protection of
action taken in good faith.-
No suit, prosecution
or other legal proceedings shall lie against the appropriate Government or the
Trustee Committee or the Chairperson or a Member or the Secretary of the
Trustee Committee or the State Bar council or any person for anything which is
in food faith done or intended to be done under this Act or the rules made
thereunder.