56A. [ Officers and employees to be public servants. [Section 56A was inserted by Gujarat 19 of 1980, Section 2, Schedule, Sr. No. 3.]
- Every officer and employee of the University shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.Explanation: - For the purposes of this section any person who is appointed by the University for a specified period or for a specified work of the University or who receives any remuneration by way of compensatory allowance or fee for any work done form the University Fund shall be deemed to be an officer or employee of the University while he is performing, and in relation to all matters relatable to the performance of, the duties and functions connected with such appointment or work.]
