Section 9 — Chairperson, Vice-Chairperson and Members and staff of the Commission to be public servants.

The National Commission for Safai Karamcharis Act, 1993
The Chairperson, Vice-Chairperson, Members, officers and other employees of the Commission shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
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