Section 70 in Hindu Religious Institutions and Charitable Endowments Act, 1997
70. Commissioner, and other Officers to be Public Servants.
- The Commissioner, Deputy Commissioners, Assistant Commissioners and other subordinate officers appointed under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code and the Prevention of Corruption Act, 1988 (Central Act 49 of 1988).
