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State of Rajasthan - Section

Section 19 in Rajasthan River Basin and Water Resources Planning Act, 2015

19. Officers and other employees of the Authority to be public servants.

- The Chairperson, members, and every officer and employee, of the Authority shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).