Section 16 in Abkari Workers' Welfare Fund Act, 1989
16. Members of the Board to be public servants.
- Every Director of the Board nominated under sub-section(3) of section 6, the Chief Welfare Fund Inspector and every Welfare Fund Inspector and other officers and employees of the Board appointed under sub-section (1) of section 9 shall be deemed to be public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
