Section 38 in Tamil Nadu Labour Welfare Fund Act, 1972
38. Members of Board, Secretary, Inspectors and all officers and servants of Board to be public servants.
- The members of the Board, the Secretary, Inspectors and all officers and servants of the Board, and any person entrusted with the execution of any function under this Act, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).
