Section 160 in The Punjab Panchayati Raj Act, 1994
160. Employees etc. to be public servants.
- Every employee of a Panchayat Samiti, or of the State Government placed at its disposal under Section 157, every member and every contractor or agent appointed for the collection of tolls and fees shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860.
