Section 47 — Members, officers and employees of Authority to be public servants.
The Pension Fund Regulatory and Development Authority Act, 2013
The Chairperson and other members and officers and other employees of the Authority shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to 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