Section 15 in The M.P. (Rajya) Anusuchit Jati Ayog Adhiniyam, 1995
15. Chairperson, Members, Officers and employees of the Commission to be public servants.
- The Chairperson, Members, Officers and employees of the Commission shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860).
