Section 38 in Karnataka Secondary Education Examination Board Act, 1966
38. Previous notice for suits, etc.
(1)No suit shall be instituted against the Board, a Committee, the [Chairman] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], the [Director or Vice-Chairman] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], Secretary or other officer or servant of the Board, or any person acting under the order or direction of the Board, a Committee, [Chairman] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.],[Director or Vice-Chairman] [ Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], Secretary, officer or servant in respect of any act done or purporting to have been done in pursuance of this Act or any rule, regulation, bye-law or order made thereunder until the expiration of sixty days next after notice in writing stating the cause of action, the nature of the relief sought, the amount of compensation claimed, the name and place of residence of the intending plaintiff and the relief which he claims has been, in the case of the Board delivered or left at its office, and in the case of the [Chairman] [ Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], [Director or Vice-Chairman] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], Secretary or other officer, servant or person, delivered to him or left at his office or place of residence and unless the plaint contains a statement that such notice has been so delivered or left.(2)Nothing in this section shall be deemed to apply to a suit in which the only relief claimed is an injunction of which the object would be defeated by the giving of the notice or the postponement of the institution of the suit.
