Section 6A in Uttar Pradesh Public Service (Tribunals) Act, 1976
6A. [ Members and Staff of the Tribunal to be public servants. [Inserted new section 6-A, 6-B and 6-C by, section 10, U.P. Act no 05 of 2000.]
- The Chairman Vice-Chairman, Members, Officers and other employees of the Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
