Section 18 in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973
18. Director, Auditor etc. to be public servant.
- The Director, every auditor or any officer or authority exercising or authorized to exercise powers under this Act or the rules made there under shall be deemed to be public servant within the meaning of section 21 of the Indian Penal Code, 1860 (No. 45 of 1860).
