Section 32 — Chairperson, Members and other officers to be public servant.

The Commissions for Protection of Child Rights Act, 2005
Every Member of the Commission, State Commission and every officer appointed in the Commission or the State Commission to exercise functions under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).

Official Hindi (PDF) ↗

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