Section 2(17A) in Hyderabad General Clauses Act, 1308F
(17A)[ the words "Government Servant" shall include every person who receives a monthly pay or remuneration from the Government, or who receives any wages for Government work or who does any Government work without wages;] [As amended by Act No. VI of 1310 F.]Explanation 1. - Railway employees, members and servants of municipal committees shall also be considered as Government servants;Explanation 2. - Wherever the expression "Government Servant" occurs, it applies to every person who is virtually holding the office of a Government servant, whatever defect there might be in his right to hold that post;
