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State of Karnataka - Section

Section 82 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

82. Vice Chancellor and other officers, etc., to be public servants.

- The Vice Chancellor, the Registrar, the Finance Officer, and other employees of the University shall be deemed when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code.