Section 6B in Karnataka Scheduled Castes, Scheduled Tribes and other Backward Classes (Reservation of Appointments, etc.,) Act, 1990
6B. [ Bar of jurisdiction of Civil Court. [Inserted by Act 7 of 2012 w.e.f. 22.06.2012.]
- No Civil Court shall have jurisdiction in respect of any order passed by any officer or authority under this Act and no stay or injunction shall be granted by a court in respect of any action taken or to be taken by such officer or authority under this Act in pursuance of any power conferred by or under this Act.]
