Section 6 in Bihar Integrated Check-Post Authority Act, 2011
6. Officers and other employees of Authority.
(1)For the purpose of proper and effective discharge of its functions under this Act, the Authority shall have the power to avail the services of officers and other employees on deputation from member departments with the approval of government.(2)Every officer or other employee appointed by the Authority shall be subject to such conditions of service and shall be entitled to such remuneration as may be determined.(3)All officers and employees of Authority shall, while acting or purporting to act in pursuance of the provisions of this Act or of any rule made there under, be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.
