Section 36 in The Rabindra Mukta Vidyalaya Act, 2001
36. Certain persons deemed to be public servants.
- The members of the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] or of any Committee constituted under this Act, persons in the service of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and, any other person appointed under this Act to audit the accounts of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall be deemed to be public servants, within the meaning of section 21 of the Indian Penal Code.
