Section 26 in Gujarat State Higher Education Council Act, 2016
26. Members and staff of Council to be public servants.
- The President Vice- President, members, officers and staff of the Council, the Chairperson of the Executive Committee and the members thereof shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act or any rules or regulations made thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
