57. Civil Court not to grant temporary injunctions in certain cases.
- No Civil Court shall, in the course of any suit, grant any temporary injunction or make any interim order -(a)restraining any person from exercising the powers of performing the functions or duties of a Member, Chairperson, Vice-Chairperson [* * *] [Previously inserted vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and again omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Officer or servant of a Municipality or of a Committee or Sub-Committee of Municipality on the ground that such person has not been duly elected appointed as such member, Chairperson, Vice-Chairperson [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] officer or servant; or(b)restraining any person or persons or any such Municipality or Committee or Sub-Committee of a Municipality from holding any election, or from holding any election in any particular manner.[Chapter - V-A] [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Wards Committee
