Section 14 in The Punjab Health Systems Corporation Act, 1996
14. Members, Officers and other employees to be public servants.
- All members, officers and other employees of the Corporation shall be deemed, when acting or purporting to act in pursuance of the provisions of this Act or any regulation made thereunder, to be public servants within the meaning of the provisions of the Indian Penal Code, 1860 and the Prevention of Corruption Act, 1988.
