Section 28 in Himachal Pradesh Ex-servicemen Corporation Act, 1979
28. Employees to be public servants.
- The In [Chairman-cum- Managing Director] [Section 28-for the words 'Chairman' the words 'Chairman-cum-Managing Director' Substitutef and the words 'the Managing Director' omitted vide Act No. 16 of 1981 and repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.], the Vice-Chairman, the Directors and other employees of the Corporation shall be deemed to be the public servants within the meaning of section 21 of the Indian Penal Code, 1860 (45 of 1860).
