Section 45A in The Gujarat Ayurved University Act, 1965
45A. [ Officers and employees to be public servants. [This section was inserted by Gujarat 19 of 1980, Section 2, Schedule Sr. No. 6.]
- Every Officer and employee of the University shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.Explanation. - or the purposes of this section any person who is appointed by the University for a specified period, or for a specified work of the University or who receives any remuneration by way of compensatory allowances or fee for any work done from the University Fund shall be deemed to be an officer or employee of the University while he is performing, and in relation to all matters relatable to the performance of, the duties, and functions connected with such appointment or work.] [Sub-section (4) added by Gujarat No. 30 of 2003, dated 19th September 2003.]
