LexSection 21 — Chairperson and other members, officers and other employees of Authority, etc., to be public servants.
The Coastal Aquaculture Authority Act, 2005
The Chairperson and other members and the officers and other employees of the Authority and the authority appointed by the Authority shall be deemed to be public servants within the meaning of section 21 of the India Penal Code (45 of 1860).Open in Lexace · Ask the AI about this section