Section 69 in Uttarakhand Panchayati Raj Act, 2016
69. All officers and servants of a Kshettra Panchayat to be public servants.
- Every Pramukh, Up Pramukh, and officer or servant of a Kshettra Panchayat, shall be deemed to be a public servant within the meaning of the Indian Penal Code, 1860, and in the definition-of "legal remuneration" in section 161 of the Code, the word "Government" shall, for the purpose of this section, be deemed to include and a Kshettra Panchayat
