35A. Administrator etc. to be public [Employees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated, 27.12.2004 (O.A. 12 of 2004).].
- [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated, 27.12.2004 (O.A. 12 of 2004).] and every person duly authorised by him or by the Committee shall, while acting under any of the provisions of this Act, be deemed to be public [Employees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated, 27.12.2004 (O.A. 12 of 2004).] within the meaning of Section 21 of the Indian Penal Code.
