LexSection 14L — Members, etc., to be public servants.
The Telecom Regulatory Authority of India Act, 1997
1 [14L. Members, etc., to be public servants --The Chairperson, Members and other officers and employees of the Appellate Tribunal 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