Section 50(1) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(1)Every officer, employee or person of the State Development Bank or a District Development Bank or an authority exercising or authorised to exercise the powers under this Act or the Rules made thereunder or under the Co-operative Societies Act, 1960 (No. 17 of 1961) or (he Rules or Bye-laws made thereunder shall be deemed to he a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860).
