Section 20 in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021
20. Certain persons to be public Servants.-All members, officers and employees of the Board while acting or purporting to act in pursuance of the provisions of this Act or any rule or regulation made there under, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860. (Central Act No.45 of 1860)and the Prevention of Corruption Act, 1988. (Central Act 49 of 1988)
