Section 26 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
26. Bar of jurisdiction of Civil Courts.—No Civil Court shall have jurisdiction to settle
or decide or deal with any issue or matter which is by or under this Act or the Scheme requiredto be settled, decided or dealt with or to be determined by the Government or the Board or anyother officer authorised by the Government or the Chief Executive Officer or any other officerauthorised by the Board.
