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State of Karnataka - Section

Section 18 in Karnataka State Commission for Women Act, 1995

18. Chairperson, members and staff of the Commission to be public servants.

- The Chairperson and every member of the Commission and every officer appointed or authorised by the Commission to exercise functions under this Act shall be deemed to be the public servants within the meaning of section 21 of the Indian Penal Code (Central Act 45 of 1860).