Section 22 in The Additional Emoluments (Compulsory Deposit) Act, 1974
22. Persons performing functions under this Act to be public servants.
Any person to whom any power of the Central Government is delegated under section 18 or who is authorised to exercise any Power specified in section 20 shall, if he is not a public servant, be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code. (45 of 1860 .)
