Section 40 in The Gujarat Secondary and Higher Secondary Education Act, 1972
40. Bar of Jurisdiction of Courts.
(1)No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act required to be settled, decided or dealt with by the Tribunal.(2)All suits and proceedings between the manager of a registered private secondary school and any person in service of such school as a head-master, a teacher or a member of non-teaching staff relating to disputes connected with the conditions of service of such person, which are pending in any Civil Court on the appointed day shall be transferred to and continued before the Tribunal:Provided that, nothing in this sub-section shall apply to execution proceedings and appeals arising out of decrees or orders passed by any such Court before the appointed day and such execution proceedings and appeals shall be decided and disposed off as if this Act had not been passed.
