Section 37 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
37. Officers and employees to be public servant
Every officer, teacher and employee appointed by the University shall be deemed to be a public servant within the meaning of section 21 of the Indian PenalCode. (Act no. 45 of 1860)Explanation.- — For the purpose of this section, if any person, who is appointed by the University for a specified period or a specified work of the Universityor who received any remuneration by way of allowances or fees for any work done from the University fund, shall be deemed to be an officer or employee of theUniversity while he is performing the duties and functions connected with such appointment or work.
