Section 124 in The U.P. Co-operative Societies Act, 1965
124. Registrar and other officers to be public servants.
- The Registrar, or any person appointed, or authorised to conduct audit under Section 64 or to hold enquiry under Section 65 or to make inspection under Section 66, or authorised under Section 123 to conduct inspection, an arbitrator or a member of the board of arbitrators to whom any dispute is referred under Section 71, or a member of the Tribunal or a liquidator, or any person authorised by the Registrar under Section 91 to make attachment and sale [or any officer of a co-operative society] [Inserted by Act 12 of 1990.], shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code (Act XLV of 1860).
