Section 57 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
57. Employees of the authority, etc., to be public servants.
- Every employee of the adjudicating authority, licensing authority and appellate authority including Commission, when acting or purporting to act in pursuance of any of the provisions of this Act,shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860.
