Section 46 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
46. Members of Committee and officers and employees of Trust to be public servants.
- The members, the Executive Officer and all the officers and employees of the Temple Trust shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860) and of clause (c) of section 2 of the Prevention of Corruption Act, 1988 (49 of 1988).
