Section 36 in The Jammu and Kashmir Energy Conversation Act, 2011
36. The members, Director General, Secretary, officers and other employees of the Bureau to be public servants.
- The members, Director General, Secretary, officers and other employees of the Bureau shall be deemed, when acting or purporting to act in pursuance of any provisions of the Act, to be public servants within the meaning of section 21 of State Ranbir Penal Code.
