Section 27 in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
27. Chairman, Members, etc., to be public servants. -
The Chairman and every other Member, every officer or other employee of the Corporation and every Member of a Committee thereof, the President and every Member of the Broadcasting Council or every Member of a Regional Council or a Recruitment Board shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).
