Section 38 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
38. The Officers and other employees of the Parishad shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to be
public servants within the meaning of section 21 of the Indian Penal Code [Act No. 45 of 1860].
