Section 36 — Members, officers and other employees to be public servants.

The Delhi Sikh Gurdwaras Act, 1971
Every member of the Committee, the Executive Board, or any sub-committee, the Director Gurdwara Elections and every other officer and employee of the Committee shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).

Official Hindi (PDF) ↗

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