Section 36 in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
36. Members and employees to be public servants.
- Every member, the Chief Executive Officer, the Commissioner and every officer and employee of the Authority shall, when acting or purporting to pursuance of the provisions of this Act or of any rule or regulation made thereunder, be a public servant within the meaning of section 21 of the Indian Penal Code.
