LexSection 31 — Members, officers and employees of the Authority to be public servants.
The Inland Waterways Authority of India Act, 1985
All members, officers and other employees of the Authority 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