Section 114 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
114. Members, Officers and employees of the Board to be public servants.
(1)All members, officers and employees of the Board shall be deemed, when acting or purporting to act in pursuance of the provisions of this Act or any rule or regulation made thereunder, to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860) and the Prevention of Corruption Act, 1988 (Central Act 49 of 1988) for the time being in force.(2)The words 'State Government' and 'Government' in section 161 of the Indian Penal Code, 1860 (Central Act 45 of 1860) shall for the purposes of sub-section (1) be deemed to include the Board.
