Section 59 in Travancore-Cochin Hindu Religious Institutions Act, 1950
59.
The members of the Board and officers and servants of the Devaswom Department, the members of the Sree Padmanabhaswamy Temple Committee and the Executive Officer and other officers and servants of the said temple shall be deemed to be public servants within the meaning of Section 15 of the Travancore Penal Code.
