Section 65 in The Vidarbha Irrigation Development Corporation Act, 1997
65. Chairman, Vice-Chairman, Executive Director, Members and Officers etc., to be public servants.
- The Chairman, Vice-Chairman, Members, Managing Director, Executive Director and Officers and servants on deputation or of the Corporation, as the case may be, shall, while acting or purporting to act insurance of any of the provision of this Act or rules or regulation made thereunder, be deemed to be public servants within the meaning of section 21 of Indian Penal Code.
