Section 27 in Bombay Khadi and Village Industries Act, 1960
27. Members of Board and officers and servants of Board to be public servants :-
Members of a Board and officers and servants of a Board shall be deemed when acting or purporting to act in pursuance of any of the provisions of this Act to be public servants within the meaning of section 21 of the Indian Penal Code, (XLV of 1860).
