Section 50 in The Clinical Establishments (Registration And Regulation) Act, 2010
50. Employees of the authority, etc., to be public servants.—
Every employee of the authority, the National Council and the State Council shall be deemed to, when acting or purporting to act in pursuance of any of the provisions of this Act, be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
