Section 15(12) in Uttar Pradesh Intermediate Education Act, 1921
(12)No order made by the Board withdrawing recognition in pursuance of a reference made under sub-section (3) and no order made or direction given under this section by the Director or the State Government shall be called in question in any Court, and no injunctions shall be granted by any Court in respect of any action taken or to be taken in pursuance of any power conferred by or under this section.
