- No civil court shall grant any temporary injunction or make any interim order -(a)restraining any person from exercising the powers or performing the functions or duties of a President or Vice-President, member or employee of a committee on the ground that such person has not been duly elected, nominated or appointed as such President, Vice-President, member or employee; or(b)restraining any person or persons or any committee from holding any election, or from holding any election in any particular manner.
