Section 48 in The Gujarat Ayurved University Act, 2021
48. Officers and employees to be public servants.
Every officers, teachers and other employees of the University shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal code.Explanation:- For the purpose of this section, any person who is appointed by the University for a specified period or a specified work of the University or who receives any remuneration by the way of compensatory allowance or fee for any work done from the University Fund shall be deemed to be an officer or employee of the University while he is performing the duties and functions connected with such appointment or work.
