Section 59 in Kerala Water Supply and Sewerage Act, 1986
59. Members, Officers and Servants of the Authority to be public servants.
- The Chairman, Managing Director, members, officers and servants of the Authority shall be deemed when acting or purporting to act in pursuance of the provisions of this Act or any rule or regulation made thereunder to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860) and the Prevention of Corporation Act, 1947 (Central Act 2 of 1947).
