Section 76 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
76. Directors, etc., to be deemed public servants.
(1)All directors, officers and employees of the Board shall be deemed, when acting or purporting to act in pursuance of the provisions of this Act or any regulations or instrument made thereunder, to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).(2)The words "State Government" and "Government" in section 161 of the Indian Penal Code (Central Act XLV of 1860) shall, for the purposes of sub-section (1), be deemed to include the Board.
