Section 15(5) in The U.P. Pravidhik Shiksha Adhiniyam, 1962
(5)Any action taken, or order passed, by the State Government under sub-section (3) of Section 14, whether in respect of any matter dealt with by the Chairman under sub-section (2) or (3) or otherwise, shall be final and be not questioned before any court of law, and shall prevail over any order passed by the Chairman or the Board under this Section.
