Section 55 in The Maharashtra Water Conservation Corporation Act, 2000
55. Chairman, Executive Director, members and officers etc. to be public servants.
- The Chairman, Managing 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 rules or regulations made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
