Section 68(5) in The Orissa Hindu Religious Endowments Act, 1951
(5)Every person authorized by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] or acting under his instructions in pursuance of this section shall be deemed to be a public servant' within the meaning of Section 21 of the Indian Penal Code (XLV of 1860).
