Section 26 in Telangana Court of Wards Act, 1350 F
26. Employees of Court to be deemed Government servants.
- Any guardian, manager or any other employee of the Court, shall be deemed to be a Government servant for the purposes of [Chapter IX of the Indian Penal Code, 1860 (Central Act 45 of 1860)] [Substituted for 'Chapter IX of the Hyderabad Penal Code' by the A.P.A.O. 1957.] and the word "Government" used in the definition of "legal remuneration" in [section 161] [Substituted for 'section 138' by the A.P.A.O. 1957.] of the said Code shall, for the purposes of this section, include the Court within its meaning.
