Section 17 in The Anna University of Technology, Madurai Act, 2010
17. Vice-Chancellor and ether officers, etc. to be public servants.
- The Vice-Chancellor, the Registrar, the Finance Officer, the Controller of Examinations and other employees of the University 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 (Central Act XLV of 1860).
