Section 16 in The Maharashtra State Minorities Commission Act, 2004
16. Chairperson, Vice-Chairperson, Members and staff of Commission to be public servant.
- The Chairperson, Vice-Chairperson, Members of the Commission and every officer arid employee appointed or authorised by the Commission to exercise the functions under this Act shall be deemed to be public servant within the meaning of section 21 of the Indian Penal Code.
