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State of Tamilnadu - Section

Section 39 in Tamil Nadu Lokayukta Act, 2018

39. Members, officers and employees of Lokayukta to be public servants.

- The Chairperson, Members, officers and other employees of the Lokayukta 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, 1860.(Central Act XLV of 1860).