Section 33 — Members, etc., to be public servants.

1 [33. Officers and employees etc., to be public servant. -- The Adjudicating Authority, Competent Authority and the Special Director (Appeals) and other officers and employees of the Special Director (Appeals) shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (45 of 1860).]

‹ Prev All sections Next ›