Section 12(1) in Andhra Pradesh Vaidya Vidhana Parishad Act, 1986
(1)All members, officers and other employees of the Commissionerate shall be deemed, when acting or purporting to act in pursuance of the provisions of this Act or any rule or regulation made thereunder, to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 and the Prevention of Corruption Act, 1947 for the time being in force.
