Section 31 in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020
31. Chairman, Vice-Chairman & Managing Director, Members & Officers etc., to be public servants -
The Chairman, Vice-Chairman and Managing Director, Members, Officers, Employees and servants on deputation to or of the Corporation as the case may be, shall while acting or purporting to act in pursuance of any of the provisions of this Act or rules or regulations made there under, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act No.45 of 1860).
