37. Bar to interference by Courts in election matters.
- No election of [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillors shall be called in question in any Court except under the procedure provided by this Act any the rules if any made thereunder and on order passed by the Tribunal in and proceeding under this Chapter for hearing of an election petition shall be called in question in any Court and no Court shall grant an injunction.(i)to postpone an election of a [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillor; or(ii)to prohibit a person, declared to have been duly elected under this Act, from taking part in the proceedings of the Municipality of which he has been elected a [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillors; or(iii)to prohibit a [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillors formally elected to a Municipality from entering upon his duties.
