Section 33 in The Kadi Sarva Vishwavidyalaya Act, 2007
33. Officers and employees to be public servants.
- Every officer, teacher and other employee of the University shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).Explanation. - For the purpose of this section, any person, who is appointed by the University for a specified period or a specified work of the University or, who received any remuneration by way of 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 the duties and functions connected with such appointment or work.
