Section 116 in Rajasthan Co-operative Societies Act, 2001
116. 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 54, or to hold an inquiry under section 55 and a person appointed as an Administrator under section 30, or as an Arbitrator under section 60, or as a Liquidator under section 63, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
