Section 164 in The Gujarat Co-Operative Societies Act, 1961
164. Registrar and other officers to be public servants.
- The Registrar, a person exercising the powers of the Registrar, a person authorised to audit the accounts of a society under Section 84, or to hold an inquiry under Section 86, or to make an inspection under Section 87, and a person appointed as an administrator under Section 81, or as a nominee or board of nominees under Section 98, or as a liquidator under Section 108, and all members of the Tribunal shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1860).
