Section 45 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
45. Employees of the Authority and Council to be public servants.
- Every employee of the Council and the Authority while acting or purporting to act under the provisions of the Act or any rules made thereunder shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
