Section 25 in Andhra Pradesh Economic Development Board Act, 2018
25. Members, officers and employees of the Board, constituted under this Act to be public servants.
- All the members of the Board constituted under this Act and all officers and other employees of the Board when acting or purporting to act in pursuance of any provisions of this Act, or regulations made or orders or directions issued thereunder shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (Act No.45 of 1860).
