Section 56 in Rajasthan Power Sector Reforms Act, 1999
56. Members and staff of Commission to be public servant.
- The Chairperson, Members, Officers and other employees of the Commission 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 No. 45 of 1860).
