40G. Bar of jurisdiction of Courts. - (1) No civil court shall have jurisdiction to settle, decide or deal with any question which is by or under this Chapter required t be settled, decided or dealt with by the Tribunal.
(2)All suits and proceedings between the manager of a recognized private primary school and a teacher in service, of such school relating to disputes connected with the conditions of service of such teacher, which are pending in any civil court on the date of the commencement of the Bombay Primary Education (Gujarat Amendment) Ordinance, 1986 shall be transferred to and continued before the Tribunal:Provided that nothing in this section shall apply to execution proceedings and appeals arising out of decrees or orders passed by such Court before the commencement of the Bombay Primary Education (Gujarat Amendment) Ordinance, 1986, (Gujarat 24 of 1986), and such execution proceedings and appeals shall be decided and disposal of as if the Bombay Primary Education (Gujarat Amendment) Act, 1986 (Gujarat 24 of 1986), had not been passed.
