Section 24 in The West Bengal Joint Entrance Examinations Board Act, 2014
24. Members etc. are Public Servant.
- The Chairman, the Vice-Chairman, the Registrar, the Controller of Examination, the Law Officer, the Accounts Officer and all other persons as may be appointed under this Act, shall, while acting or purporting to act under this Act, be deemed to be Public Servant within the meaning of section 21 of the Indian Penal Code, 1860.
