Section 9 in Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
9. Jurisdiction of Civil Courts barred.
- No civil court shall have jurisdiction in respect of any matter in relation to which the State Government or the Director is empowered by or under this Act to exercise any power, and no injunction shall be granted by any civil court in respect of anything which is done or intended to be done by or under this Act.
