Section 2(lxx) in Haryana Panchayati Raj Act, 1994
(lxx)"village level functionary" means any person performing his official duties in the sabha area and includes patwari, school teacher, secretary of a co-operative society, forest guard, village extension worker, agriculture development officer, multi-health purpose worker, anganwari workers and supervisors, auxiliary nurse, midwife, tubewell operator of Public Health Department, employees of civil and veterinary dispensaries, craft-teacher, gram sevika, lineman of Electricity Board etc.;
