- Any officer or servant of the Board, not being a public servant within the meaning of Section 21 of the Indian Penal Code (45 of 1860) who accepts or obtains, or agrees to accept or attempts to obtain from any person for himself or for any other person any gratification whatsoever, other than legal remuneration, as a reward for doing or forbearing to do any official act or for showing or forbearing to show, in the exercise of his official functions, favour or disfavour to any person or for rendering or attempting to render any service or disservice to any person with the Board or with any public servant as such, or with the Government shall be liable to the same punishment as is provided under the Indian Penal Code, 1860 (Act 45 of 1860) in the case of a like offence committed by a public servant.
