LexSection 50 — Members, officers and servants of Board to be public servants.
The Water (Prevention and Control of Pollution) Act, 1974
All members, officers and servants of a Board when acting or purporting to act in pursuance of any of the provisions of this Act and the rules made thereunder 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