Section 15 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
15. Officers and servants of the Board to be public servants.
- The Members, Officers and servants of the Board shall, while acting or purporting to act in pursuance of the provisions of this Act or any bye-laws made thereunder be deemed to be public servants within the meaning of section 21 of the State Ranbir Penal Code.
