LexSection 26 — Members, officers and employees of the Board to be public servants.
The Brahmaputra Board Act, 1980
All members, officers and employees of the Board 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