Section 29 in Arunachal Pradesh State Higher Education Council Act, 2019
29. Members and Staff of the Council to be public servants.
- The Chairperson, Vice-Chairperson, Members, Officers and Staff of the Council shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act or any rule or regulation or order or direction made or issued under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act 45 of 1860).
