Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 16 in The U.P. Go-Seva Ayog Adhiniyam, 1999 16. Chairperson, Members and employees of the Ayog to be public servants. - The Chairperson, Members and employees of the Ayog shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.
