Section 61 in Rajiv Gandhi University of Health Sciences Act, 1994
61. Vice-Chancellor and other officers etc., to be public servants.
- The Vice-Chancellor, Registrar, Finance Officer and other employees of the University shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
