- The [Government of the State of Punjab] [Substituted for the word "State Government" by Central Government Notification No. S.O. 600(E) dated 19.10.1978.] may from time to time appoint such officers and servants as it may deem to be necessary for the due performance of its duties by the Commission, and the officers and servants so appointed shall, while they continue as such, be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.
