LexSection 30E — Members, etc., to be public servants.
The Chartered Accountants Act, 1949
1 [*30E. Members, etc., to be public servants.-- The Chairperson, Presiding Officer, members and other officers and employees of the Authority, Disciplinary Committee, Tribunal, Board, Board of Discipline or the Disciplinary Directorate 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