13. [ Officers under Act to be public servants and subject to Civil Service Regulations. [The words under the "Civil Service Regulations for the time being in force" rep. by the A.O. 1937.]
- All officers and servants appointed under this Act shall be deemed to be public servants within the meaning of the Indian Penal Code (45 of 1860); and, so far as regards their salaries, allowances and pensions, and their leave of absence from duty, they shall be subject to the rules which would be applicable if their service was service under [the Central Government]].
