LexSection 26 — Persons performing functions under Act to be public servants.
The Orphanages and other Charitable Homes (Supervision and Control) Act, 1960
The members of the Board and every person empowered by the Board to exercise any of its powers under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).Open in Lexace · Ask the AI about this section