Section 94 in The Rajasthan District Boards Act, 1954
94. ALL officers and servants of a Board to be public servants.
- Every officer or servant of a Board shall be deemed to be a public servant within the meaning of the Indian Penal Code, and in the definition of "Legal remuneration" in section 161 of the Code, the word "Government" shall for the purpose of this section, be deemed to include a Board.Suspension
