87. Members, officers and employees of the Council/Tehsil Committee/Auqaf to be public servant.
(1)The Chairman of the Council, the Chairman/Vice-Chairman of the Tehsil Committee and all members officers and employees of the Council, Tehsil Committee, auditors, persons duly appointed to discharge any duties imposed on them by this Act, or any rule or order made thereunder shall be deemed, when acting or purporting to act in pursuance of any of the provision of the Act, to be public servant within the meaning of section 21 of the Ranbir Penal Code.(2)Every manager of a Wakaf, and every person holding any office in a Wakaf shall also be deemed to be public servant within the meaning of section 21 of Ranbir Penal Code.
