Section 36 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
36. Members, officers, etc., to be public servants.-The Chairperson and members of
the Authority and the Executive Committee and officers and other employees of theAuthority and the Executive Committee shall be deemed, while acting or purporting to act inpursuance of any of the provisions of this Act, to be public servants within the meaning ofsection 21 of the Indian Penal Code (Central Act No. 45 of 1860).
