(f)"Government servant" means a person who is a member of the civil services of the State of Kerala or who holds a civil post or is serving in connection with the affairs of the State of Kerala and includes any such person whose services are temporarily places at the disposal of the Government of India, the Government of another State, a local authority or any person, whether incorporated or not, not also any person in the service of the Central or another State Government or a local or other authority whose services are temporarily places at the disposal of the Government of Kerala;
