Section 45 in The Jharkhand Area Autonomous Council Act, 1994
45. Members, Officers and Staff of the Council to be the Public Servant.
- The Members, Officers and Staff to the Council working or having intended to work under the provisions of the Act, shall be deemed to be the Public Servant under Section 21 of the Indian Penal Code, 1860 (Central Act, No. 45 of 1860).
