46A. [ Chairman, director, etc., to be public servants for the purposes of Chapter IX of the Indian Penal Code. [Inserted by Act 95 of 1956, Section 10 (w.e.f. 14.1.1957).]
[Every chairman who is appointed on a whole-time basis, managing director, director, auditor] [Sub-Ss. (4), (5) and (6) substituted by Act 55 of 1963, Section 25, for sub-Section (4) (w.e.f. 1.2.1964) and again substituted by Act 1 of 1984, Section 38 (w.e.f. 15.2.1984).], liquidator, manager and any other employee of a banking company shall be deemed to be a public servant for the purposes of Chapter IX of the Indian Penal Code (45 of 1860).]
