Section 23 in THE RAJASTHAN MADARSA BOARD ACT, 2020
23. Chairperson, members, officers and employees of the Board to be public
servants.- The Chairperson and all members, officers and employees of the Board shall,when acting or purporting to act in pursuance of the provisions of this Act or of any rules orregulations made thereunder, be deemed to be public servant within the meaning of section
