Section 47 in The Himachal Pradesh Lokayukta Act, 2014
47. Lokayukta Officers and employees of Lokayukta to be public sevants.
- The Lokayukta, officers and other employees of the Lokayukta 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.
