Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Odisha - Section Section 8 in The Orissa Grama Rakshi Act, 1967 8. Grama Rakshis to be public servants. - The Grama Rakshis acting under this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code (45 of 1860).
