Section 431 in Gauhati Municipal Corporation Act, 1971
431. Councillor and municipal employees to be public servant.
- Every Councillor, the Commissioner and every municipal employee and every contractor or agent for the collection of any municipal tax and every employee or other person employed by any such contractor or agent shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 and in the definition of "Legal remuneration" in section 161 of that Code the word "Government" shall for the purpose of this section be deemed to include the CorporationSpecial Conditions Regarding Essential Services
