Section 598 in Kolkata Municipal Corporation Act, 1980
598. Councillors and officers and other employees of the Corporation to be public servants.
- Every Councillor, every Alderman. the Municipal Commissioner, and every other officer or employee of the Corporation shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, and in the definition of "legal remuneration" in section 161 of that Code, the word "Government" shall, for the purpose of this section, be deemed to include the Corporation.
