Section 57 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
57. Officers and employees to be public servants.
- Every officer and employee of the University shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (XLV of 1860).Explanation. - For the purposes of this section any person who is appointed by the University for a specified period, or for a specified work of the University, or who receives any remuneration by way of compensatory allowance or fee for any work done from the University Fund shall be deemed to be an officer or employee of the University while he is performing, and in relation to all matters relatable to the performance, of the duties and functions connected with such appointment or work.
