Section 13 in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
13. Members and employees of State Level Authority, District Level Authority, Corporation Level Authority to be public servants.
- The members and the officers and other employees of the State Level Authority, the District Level Authority and the Corporation Level Authority and the person authorized by the State Level Authority shall, while acting, or purporting to act, in pursuance of any provision of this Act or the rules made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1850).
