LexSection 50 — Employees of the authority, etc., to be public servants.
The Clinical Establishments (Registration and Regulation) Act, 2010
Every employee of the authority, the National Council and the State Council shall be deemed to, when acting or purporting to act in pursuance of any of the provisions of this Act, 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