LexSection 26 — Members, officers and employees of Authority to be public servants.
The Telecom Regulatory Authority of India Act, 1997
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