Section 15 in The M.P. Rajya Mahila Ayog Adhiniyam, 1995
15. Chairperson, Members and Stall of Commission to be public servants.
- The Chairperson, the Members, Officers and other employees of the Commission shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860).
