The Road Transport Corporations Act, 1950

43. Members, officers and servants of a Corporation to be public servants.

All 1[Directors] of a Corporation, and all 1[officers and other employee] of a Corporation, whether appointed by the State Government or the Corporation, shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act or of any other law, to be public servants within the meaning of section21 of the Indian Penal Code. (45 of 1860.)