Section 24 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
24. Chairperson, Members and Officers to be public servants.
- The Chairperson, Members, officers and other employees of the Commission shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Ranbir Penal Code.
