- Every Trustees, and every officer and servant of the Trust, and every member and officer and servant of the Tribunal, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code. Contribution towards leave allowances, passages and pensions of servants of the [Government] [Substituted for 'Crown' by A. O., 1950.].Contribution towards leave allowances, passages and pensions of servants of the [Government] [Substituted for 'Crown' by A. O., 1950.].
