LexSection 48 — Chairperson, Members, officers of Commission and of Autonomous Boards to be public servants.
The National Commission for Indian System of Medicine Act, 2020
The Chairperson, Members, officers and other employees of the Commission and the 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).Open in Lexace · Ask the AI about this section