Section 15(7) in The Bombay Homoeopathic Practitioners' Act, 1959
(7)The Registrar and any other officer or servant appointed under this section shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.[15A. Executive Committee of [Council]. - (1) The [Council] shall, as soon as may be, constitute an Executive Committee consisting of the President, ex officio, and such number of other members elected by the [Council] from amongst its members, as may be prescribed by rules.
