Section 26 in Telangana Khadi and Village Industries Board Act, 1958
26. Members, officers and employees of the Board to be public servants.
- All members, officers and employees of the Board when acting or purporting to act in pursuance of any of the provisions of this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act 45 of 1860).
