Section 59 in The Wild Life (Protection) Act, 1972
59. Officers to be public servants. -
Every officer referred to in Chapter II and the chairperson, members, member-secretary and other officers and employees referred to in Chapter IV-A, Chapter IV-B and every other officer exercising any of the powers conferred by this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).
