Section 65 in The Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1997
65. Chairperson, ViceChairperson, Executive Director, Members and Officers, etc. to be public servant-
The Chairperson, Vice-Chairperson, Members, Executive Director and Officers and servants on deputation or of the Corporation, as the case may be, shall, while acting or purporting to act in pursuance of any of the provisions of this Act or regulations made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
