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Union of India - Section

Section 30E in Chartered Accountants Act, 1949

30E. Members, etc., to be public servants.-

The Chairperson, Presiding Officer, members and other officers and employees of the Authority, Disciplinary Committee, Tribunal, Board, Board of Discipline or the Disciplinary Directorate shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).