Section 43 in Road Transport Corporations Act, 1950
43. [Directors] [[Substituted by Act 63 of 1982, Section 16 and Sch., for " member" (w.e.f.
13.11.1982).]] [Officers and other employees] [Substituted by Act 63 of 1982, Section 16 and Sch., for " officers and servants" (w.e.f. 13.11.1982).] of a Corporation to be public servants.All [Directors] [[Substituted by Act 63 of 1982, Section 16 and Sch., for " member" (w.e.f.13.11.1982).]] of a Corporation, and all [Officers and other employees] [Substituted by Act 63 of 1982, Section 16 and Sch., for " officers and servants" (w.e.f. 13.11.1982).] of a Corporation whether appointed by the State Government or the Corporation, shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Actor of any other law to be public servants within the meaning of section 21 of the Indian Penal Code.
