Section 34 in The Gujarat Khadi and Village Industries Act, 2006
34. Members of Board, officers and employees of Board to be public servants.
- The Members of the Board or its Committee and officers and employees of the Board when acting or purporting to the act in pursuance of any of the provisions of this Act, rules or regulations made thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
