Section 12 in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
12. Decision of Tribunal to be final and binding.
- Notwithstanding anything contained in any law or contract for the time being in force, the decision of the Tribunal on an appeal entertained and disposed of by it shall be final and binding on the employee and the Management and no suit, appeal or other legal proceeding shall lie in any Court, or before any other Tribunal or authority, in respect of the matters decided by the Tribunal.
