Section 4 in The Rajasthan Famine Relief Works Employees (Exemption From Labour Laws) Act, 1964
4. Bar of cognizance of Courts.
(1)As from the commencement of this Act, no court shall take cognizance of any matter in respect of an employee of the famine relief works under any labour law.(2)All proceedings instituted by or on behalf of or for the benefit of any employee of the famine relief works pending in any court under any labour law at the date of the commencement of this Act shall be void and dismissed.(3)Any order, decision or awards given by any court under any labour law after the commencement of this Act shall cease to have legal force. (4) Any right or claim, whether accrued, due or otherwise, under any such law shall become unenforceable.
