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State of Tamilnadu - Section

Section 6 in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006

6. Chief Executive Officer of the Board, etc., to be public servants.

- The Chief Executive Officer and other officers and staff of the Board appointed under this scheme shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act XLV of 1860).