Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttarakhand - Section Section 27 in Uttaranchal School Education Act, 2006 27. Officer and Staff of the Board and it Committee to be Public Servant. - Officers and Staff of the Board or its committee shall be demand to be Public servant with in the meaning of section 21 if the Indian Penal Code.
