Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Himachal Pradesh - Section Section 15 in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010 15. Members and employees to be public servants. - The members and other employees of the Commission shall be deemed to be public servants within the meaning of section 21 (45 of 1860) of the Indian Penal Code.
