Section 33 in The Rajasthan Court of Wards Act, 1951
33. Guardian, etc. to be deemed to be public servants.
- Every guardian, manager or other servant of the Court of Wards, shall be deemed to be a public servant for the purposes of Chapter IX of the Indian Penal Code and, in the definition of "legal remuneration" contained in section 161 of that Code, the "Government" shall, for the purposes of this section, be deemed to include the Court of Wards.
