Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 14 in Bihar State Minorities Commission Act, 1991

14. Chairman etc. to be public servants.

- The Chairman, Vice-Chairman and every Member of the Commission and every officer appointed or authorised by the Commission to exercise functions under this Act shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code (35 of 1860).