LexSection 34 — Member-Secretary, officers and other employees of the Board to be public servants.
The National Capital Region Planning Board Act, 1985
The Member-Secretary, officers and other 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