Section 19 in The West Bengal Board Of Secondary Education Act, 1963.
19. Appointment of Inspectors.
(1)The State Government may, by notification, appoint such persons or such class of persons as it thinks fit to be Inspectors for the purposes of this Act.(2)All Inspectors appointed under sub-section (1) shall be deemed to be public servants with the meaning of section 21 of the Indian Penal Code (Act XLV of 1860).
