Section 22 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
22. Chairman, members etc. to be public servants.
- The Chairman, every member, officer and servant appointed under this Act or by virtue of powers conferred by or under this Act shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (No. 45 of 1860).
