Section 65 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
65. Vice-Chancellor and other officers, etc. to be public servants.
- The Vice-Chancellor, the Registrar, the Finance Officer, the Controller of Examinations and other employees of the University shall be deemed when acting or purporting to act in pursuance of any of the provisions of this Act to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act 45 of 1860).
