Section 52 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
52. Competent authority, etc., to be public servant.
- Every authority and every officer duly authorised to discharge any duty imposed on it or him by or under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act XLV of 1860).
