Section 19(1) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
(1)Employees of the Supervisory Authority to be public servants-The staff of the office of the Supervisory Authority shall be deemed to be public servants within the meaning of section 21 of Indian Penal Code, 1860.
