Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 536 in Jharkhand Municipal Act, 2011

536. Councillors and officers and other employees of the municipality to be public servants.

- Every Councillor, the Municipal Commissioner or the Executive Officer, and every other officer or other employee of the municipality shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860.