Section 57 in The Gujarat Agricultural Produce Markets Act, 1963
57. Chairman, Vice-Chairman, Members, Secretaries and servants of market committee to be public servants.
- The Chairman, the Vice-Chairman, the members, the Secretary and other officers and servants of a market committee [and the Chairman, the members and other officers and servants of the Board] [These words were inserted by Gujarat 17 of 1985, Section 5 (w.r.e.f. 25-01-1985).] shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code (XLV of 1860).
