Section 34(11) in Occupational Safety, Health and Working Conditions Code, 2020
(11)Every Chief Inspector-cum-Facilitator, Additional Chief Inspector-cum-Facilitator, Joint Chief Inspector-cum-Facilitator, Deputy Chief Inspector-cum-Facilitator, Inspector-cum-Facilitator and every other officer appointed under this section shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code(45 of 1860), and shall be officially subordinate to such authority as the appropriate Government may specify in this behalf.
