Section 49 in The National Dental Commission Act, 2023
49. Chairperson, Members, officers of Commission and of Autonomous Boards to be public servants.
The Chairperson, Members, officers and other employees of the Commission and the President, Members and officers and other employees of the Autonomous Boards 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.
