LexSection 24 — Members and officers to be public servants.
The Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021
Every Member of the Commission and every officer appointed or authorised by the Commission to exercise functions under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).Open in Lexace · Ask the AI about this section