Section 9 in The Orissa Rural Infrastructure and Socio-Economic Development Act, 2004
9. Notified authority and other persons to be public servant.
- The notified authority and every person appointed under Sub-section (1) of Section 6 duly authorised to discharge the powers and functions of the notified authority under this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860.
