Section 48 in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
48. Chairperson, Members, officers of Commission, Autonomous Boards to be public servants.—
The Chairperson, Members, officers and other employees of the Commission, President and Members of Autonomous Boards shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
