Section 15 in The Bihar Ground Water (Regulation and Control of Development and Management) Act, 2006
15. Members and employees of the Ground Water Authority to be Public Servants.
- All members and employees of the Authority shall, when acting or purporting to act in pursuance of the provisions of this Act or of any rules made thereunder, be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.
