21A. [ Lokayukta, Upa- Lokayukta, Officers and employees of the Lokayukta to be Public Servants. [Inserted by Act No. 31 of 2017.]
- The Lokayukta, Upa-Lokayukta, Officers and other employees of the Lokayukta 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, 1860 (Central Act 45 of 1860).]
