Section 19(2) in The Central Provinces Court of Wards Act, 1899
(2)Every manager or other servant of the Court of Wards shall be deemed a "public servant" within the meaning of Sections 161, 162, 163, 164 and 165 of the Indian Penal Code; and in the definition of "legal remuneration" contained in the said Section 161, the word "Government" shall, for the purposes of this sub-section, be deemed to include the Court of Wards.
