Section 51 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
51. Employees of the registration authorities etc., to be public servants.
- The employees of the registration authorities, the Punjab State Council and the Punjab State Appellate Authority shall be deemed to, when acting or purporting to act in pursuance of any of the provisions of this Act, be public servants as per the provisions of section 21 of the Indian Penal Code.
