Section 6 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
6. Members officers and employees of the Commission to be public servants.
- As provided in section 169 of the Act, the Chairperson, members, officers and other employees of the Commission shall be deemed, when acting or purporting to act in pursuance of any of the provisions of the Act, to be public servants within the meaning of section 21 of the Indian Penal Code.
