Section 58 in The Bodoland Autonomous Council Act, 1993
58. Members, officers and employees to be public servants.
- The Chief of the Bodoland Executive Council, the Deputy Chief of the Bodoland Executive Council and other members of the Executive Council and the officers and other employees of the General Council shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code (Act 45 of 1860).
