Section 166 in The Gujarat Co-Operative Societies Act, 1961
166. Bar of jurisdiction of Courts.
(1)Save as expressly provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of-(a)the registration of a society or its bye-laws, or the amendment of its bye-laws, or the dissolution of the committee of a society, or the management of the society on dissolution thereof; or(b)any dispute required to be referred to the Registrar, or his nominee, or board of nominees, for decision;(c)any matter concerned with the winding up and dissolution of a society.(2)While a society is being wound up, no suit or other legal proceeding relating to the business of such society shall be proceeded with or instituted against the society or any member thereof, or any matter touching the affairs of the society, except by leave of the Registrar, and subject to such terms as he may impose.(3)All orders, decisions or awards passed in accordance with this Act or the rules, shall, subject to the provisions for appeal or revision in this Act be final; and no such order, decision or award shall be liable to be challenged, set aside, modified, revised or declared void in any Court upon the merits, or upon any other ground whatsoever except for want of jurisdiction.
