Section 5(f) in The Bihar and Orissa Local Self-Government Act, 1885
(f)[] [Lettered as clause (f) by Bihar Act 21 of 1947.] "Salaried servant of the Government," - ["salaried servant] [Substituted by B. and O. Act 1 of 1923 for original definition.] of the [Government"] [Substituted by ALO for 'Crown'.] means a whole time [servant] [Substituted by para 3 and Schedule 4 of the AO for the word 'Officer'.] of the [Government] [Substituted by ALO for 'Crown'.] who receives his salary direct, [from any Government] [Substituted by AO, for the word 'from Government'.], and includes a manager of an estate under the Court of Wards and [servant] [Substituted by para 3 and Schedule 4 of the AO for the word 'Officer'.], whose services have been lent [by any Government] [Substituted by AO, for the words 'by Government'.] to a local authority, but does not include a retired servant [of the [Government] [Substituted by AO, for 'of Government'.] in receipt of a pension;]
