Section 24 in Kerala Construction Workers' Welfare Fund Act, 1989
24. Directors of Board etc., to be public servants.
- Every Director of the Board nominated under sub-section (3) of section 16, the Chief Executive Officer and other officers and members of the staff of the Board appointed under sub-section (1) of section 19 shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act 45 of 1860).
