Section 15 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
15. Bar of jurisdiction of civil court.
- No Civil Court shall have the jurisdiction to deal with or decide any question which the Fee Regulatory Committee or as the ease may be, the Fee Revision Committee is empowered to deal with or decide with by or under this Act and no injuction shall be granted by any civil court in respect of any action taken or to be taken in pursuance of any of the provisions of this Act.
