Section 21 in The Environment (Protection) Act, 1986
21. Members, officers and employees of the authority constituted under section 3 to be public servants.
All the members of the authority, constituted, if any, under section 3 and all officers and other employees of such authority when acting or purporting to act in pursuance of any provisions of this Act or the rules made or orders or directions issued thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
