Section 99 in The Orissa Development Authorities Act, 1982
99. Members and employees of the Authority to be public servants.
- All members, officers and employees of the Authority, the members of the Advisory Council and committees and all other persons entrusted with the execution of any function under this Act shall be deemed, when acting or purporting to act in pursuance of this Act or the rules or regulations made thereunder, to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860).
