Section 14 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
14. Officers and servants of Board to be public servants.
- The members, officers and servants of the Board shall, while acting or purporting to act in pursuance of the provisions of this Act or any rules made there under, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
