Section 7 in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986
7. Bar of jurisdiction of civil courts.
- No Civil Court and no other authority or officer under the Bombay Provincial Municipal Corporation Act 1949 (Bombay LIX of 1949), or the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962) or the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964), shall have any jurisdiction to deal with or decide any question as to disqualification of a councillor or a member on the ground of defection or as to any matter connected therewith, which the Chief Secretary to the State Government or an Officer not below the rank of a Secretary of any Department of the State Government designated by the State Government in this behalf is empowered to deal with or decide under Section 6 and no injunction shall be granted by any Civil Court or any authority or officer in respect of any action taken or to be taken by the Chief Secretary or the designated officer in pursuance of any power conferred on him by or under this Act.
