Section 136 in Rajasthan Co-operative Societies Act, 1965
136. Registrar and other officers to be public servants.
- The Registrar, a person exercising the powers of the Registrar, a person authorised to audit the accounts of a society under section 68, or to hold an inquiry under section 70, or to make an inspection under section 71, and a person appointed as an administrator under section 36, or as an arbitrator under section 77, or as a liquidator under section 79, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
