Section 35 in Bihar Agricultural and Rural Area Development Agency Act, 1978
35. Members, Officers and Servants of the Agency to be public servants.
- All members, officers and servants of the Agency whether representing or appointed by the Agency or the State Government shall be deemed, when acting or purporting to act in pursuance of the provisions of this Act to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (Act XLV of 1860).
