Section 42 in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
42. Members of Committee and officers and employees of Devasthan Trust to be public servant.
- The members, the Executive Officer and all the officers and employees of the Devasthan Trust shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code and clause (c) of section 2 of the Prevention of Corruption Act, 1988.
