(Received the assent of the Governor General on the 11th April 1868)
PREAMBLE
Whereas it is expedient to exempt the King of Oudh from the jurisdiction of the Civil Courts, and to render him incapable of entering into certain contracts; It is hereby enacted as follows:
1. Section four of Act No. VIII of 1862 (to protect the personal dignity of His Majesty the King of Oudh) is hereby repealed.
2. No suit shall be commenced or prosecuted, and no writ or process shall at any time be sued for, against the person or property of His Majesty the King of Oudh, unless such suit shall be commenced, or such writ or process shall be sued for, with the consent of the Governor General of India in Council first had and obtained.
Such consent shall be certified by the signature of one of the Secretaries to the Government of India, and every such signature shall be judicially noticed.
And any suit which at any time shall have been or shall be commenced, and any writ or process which at any time shall have been or shall be sued for, against the person or property of His said Majesty without such consent so certified as aforesaid, shall be null and void.
His said Majesty shall be incapable or entering into any contract which may give rise to any pecuniary obligation on his part.
Nothing herein contained shall he doomed to render the Secretary of State for India in Council, or the Government of India, liable for any debt heretofore contracted by or on behalf of His said Majesty, or in respect of any claim to be reimbursed which may be made by any person supplying His said Majesty with necessaries.
This Act may be called The King of Oudh's Act, 1868, and shall come into operation on the first day of May 1868.