Section 48 — Chairperson, Members, officers of Commission, Autonomous Boards to be public servants.

The National Commission for Homoeopathy Act, 2020.
The Chairperson, Members, officers and other employees of the Commission, President and Members of Autonomous Boards shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).

Official Hindi (PDF) ↗

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