Section 103 in The M.P. Industrial Relations Act, 1960
103. Certain Officers to be public servants.
- The Registrar, an Assistant Registrar, a Conciliator, a Labour Officer, a Deputy Labour Officer, an Arbitrator, an Officer authorised under Section 95, a Presiding Officer of a Labour Court, a member of the Industrial Court, the Board or a Court of Enquiry, and a member of the staff of any of the said Courts shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1860).
