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State of Telangana - Section

Section 13 in Telangana State Audit Act, 1989

13. Officers and employees of the State Audit Department to be public servants.

- The Director or any other person appointed to exercise any of the powers or perform any of the functions under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).