Section 18 in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
18. Director, Auditor, etc. to be public servant.
- The Director, every Auditor, or any officer or authority exercising or authorised to exercise powers under this Act or the rules made thereunder shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (No. 45 of 1860).
