Section 18A in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
18A. Presiding Officer and other officers to be public servants.—
The Presiding Officer of a Tribunal, its officers and other employees, the authorities referred to in section 7A and every Inspector shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
