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State of Gujarat - Section

Section 40 in Indian Institute of Teacher Education, Gujarat Act, 2010

40. Officers, members of authorities, bodies and employees of University to be public servant.

- All officers, members of the authorities, committees or bodies, members of the academic staff of the University and other employees of the University, shall be deemed, when acting or purporting to act in pursuance of any of the provision of this Act, to be public servant within the meaning of section 21 of the Indian Penal Code.