Section 34 in Kerala Construction Workers' Welfare Fund Act, 1989
34. Bar of jurisdiction of Civil Courts.
- No civil court shall have jurisdiction to settle, decide or deal with any question or to determine any matter which is by or under this Act or the scheme required to be settled, decided or dealt with or to be determined by the Government or the Board or the Chief Executive Officer or any other Officer appointed under sub-section (1) of section 19.
