Section 157 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
157. Trustees etc., to be public servants.
- The trustee or any member of the Board of Trustees or Chairman, the Executive Officer or any office holder or servant of a charitable or religious institution or endowment, shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.
