Section 161 in The Tripura Co-operative Societies Act, 1974
161. Registrar and other officers to be public servants.
- The Registrar, a person exercising the powers of the Registrar, a person authorised to audit the accounts of a society under Section 79, or to hold an inquiry under Section 81, or to make an inspection under Section 82 or Section 86, and a person appointed as an administrator under Section 74, or as a nominee or board of nominees under Section 95, or as a Liquidator under Section 106 shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code 1860 (Act XLV of 1860).
