Section 50 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
50. Members, officers and employees to be public servants.
All members, officers, and employees of the Ambaji Pilgrimage Tourism Authority, and other Government Company or Agency shall, while acting or purporting to act in pursuance of the provisions of this Act or the rules and regulations made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
