The Protection of Women from Domestic Violence Act, 2005

Chapter V Miscellaneous

30. Protection Officers and members of service providers to be public servants.-

The Protection Officers and members of service providers, while acting or purporting to act in pursuance of any of the provisions of this Act or any rules or orders made there under shall be deemed to be public servants within the meaning of   section 21   of the   Indian Penal Code  (45 of 1860).