Section 21 in The U.P. State Council Of Higher Education Act, 1995
21. Members and employees of Council to be public servants. -
The Chairman, every member, the Member-Secretary and every employee of the Council, when acting or purporting to act in pursuance of the provisions of this Act or the rules or regulations or orders or directions made or issued thereunder shall be deemed to be a public servant within the meaning of Section 2 of the Indian Penal Code.
