Section 48 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
48. Members,officers and employees of Authority to be public servant.
- All members and officers and employees of the Authority, the Commissioner and all officers and persons appointed under section 3 to assist him and all members of the Tribunal shall, when acting or purporting to act in pursuance of the provisions of this Act, or any rules Or regulations made thereunder, be deemed to be public servant within the meaning of section 21 of the Indian Penal Code.
