Section 50 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
50. Officers, employees or persons to be public servant, and their indemnity for acts done in good faith.
(1)Every officer, employee or person of the State Development Bank or a District Development Bank or an authority exercising or authorised to exercise the powers under this Act or the Rules made thereunder or under the Co-operative Societies Act, 1960 (No. 17 of 1961) or (he Rules or Bye-laws made thereunder shall be deemed to he a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860).(2)No suit, prosecution or other legal proceedings shall lie against any such officer, employee, person or authority for anything which is in good faith clone or intended to be done under this Act.
