Section 19 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
19. [ A person to be public servant. [Substituted by Bihar Act 5, 2008.]
- Every person appointed of acting under this Act, and its provisions shall be deemed to be a public servant within the mining [meaning] of the Indian Penal Code (45 of 1860) and Prevention of Corruption Act, 1988 (49 of 1988) Provided that owner, proprietor or member of management of Clinical Establishment and staff, employees skilled or unskilled in employment of Clinical Establishment shall not be deemed to be public servant under this Act.]
