Section 15 in Kerala Cultural Activists Welfare Fund Act, 2010
15. Directors of the Board, etc to be public servants.
- Every Director of the Board appointed under sub-section (4) of section 8 and the officers and staff appointed under sub-section (1) of section 13 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).
