Section 50 in The Water (Prevention And Control Of Pollution) Act, 1974
50. Members, officers and servants of Boards to be public servants.—
All members, officers and servants of a Board when acting or purporting to act in pursuance of any of the provisions of this Act and the rules made thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
