Section 145 in West Bengal Co-operative Societies Act, 2006
145. Indemnity and bar to jurisdiction of Courts.
(1)No suit, prosecution or other legal proceedings shall lie against the Registrar or any person authorised by him or against a board of directors in respect of anything done or purported to be done in good faith under this Act.(2)Save as provided in this Act, no Civil Court or Revenue Court or Consumer Disputes Redressal Forum shall have jurisdiction in regard to anything done or any action taken or any order passed under this Act and, in particular, in regard to-(a)the registration of a Co-operative society or its by-laws or an amendment of its by-laws; or(b)the dissolution of the board or a Co-operative society and the management of such Co-operative society on such dissolution; or(c)any matter concerned with dissolution or liquidation of a Co-operative society;(d)any dispute required 10 be referred to the Registrar under section 102.(3)While a Co-operative society is being dissolved, no suit or other legal proceeding relating to the affairs of such Co-operative society shall be proceeded with or instituted against the liquidator, or such Co-operative society or any member thereof except by leave of the Registrar and subject to such condition as the Registrar may impose.(4)Save as provided in this Act, no order decision or award made under this Act shall be challenged, set aside, modified revised or declared void in any court on any ground whatsoever except for want of jurisdiction.
