Section 22 in Jammu and Kashmir Legal Services Authorities Act, 1997
22. Members and staff of Authorities and Lok Adalats to be public servants.
- The members including Member-Secretary or, as the case may be, Secretary of the State Authority, the District Authorities, the High Court Legal Services Committee, Tehsil Legal Services Committees and officers and other employees of such Authorities, Committees and the members of the Lok Adalats shall be deemed to be public servants within the meaning of section 21 of the Ranbir Penal Code.
