Section 2(g) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(g)"public servant" means the public servant as defined under section 21 of the Jammu and Kashmir State Ranbir Penal Code and includes all officers and employees of the Corporations established in the State by or under any Act of Parliament or the State Legislature, government companies, societies and Local Authorities owned or controlled by the Central Government or by the State Government;
