Section 9 in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012
9. Authorised Officer to be public servant.
- The authorised officer shall be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (No. 45 of 1860) and any proceeding before him shall be deemed to be a judicial proceeding for the purpose of Section 228 of the Code.
