Section 31 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
31. Health Officers, Sanitary Inspectors and other officers and servants of the Board to be public servants. -
All Health Officers and all Sanitary Inspectors and such other officers and servants of a Board as the State Government may specify by order made in this behalf shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
