Section 119 in The Maharashtra Industrial Relations Act, 1946
119. Certain officers to be public servants.
The Registrar, an Assisitant Registrar, a Conciliator, a Labour Officer, an Assistant Labour Officer, an Arbitrator, a member of Wage Board, a member of a Board, an officer authorised under section 112, a Judge of a labour Court, a member of the Industrial Court or a Court of Enquiry and a member of the staff of any of the said Courts shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
