Section 54 in The Gujarat Emergency Medical Services Act, 2007
54. Bar of jurisdiction of Civil Court.
(1)No civil court shall have jurisdiction to deal with or decide any question which the Director, the Authority, a City Council or a District Council or any officer of the Authority, a City Council or a District Council is empowered to deal with or decide by or under this Act.(2)No order passed under this Act or any rules, regulations or appeals made thereunder by the Director, the Authority, a City Council or a District Council or any officer of the Authority, a City Council or a District Council shall be called in question in any civil court.
