Section 30 in Uttarakhand Panchayati Raj Act, 2016
30. Pradhan, Up Pradhan, all officers and employees of a Gram Panchayat to be public servants.
- Pradhan, Up Pradhan, officer and servants, shall be deemed to be a public servant within the meaning of the Indian Penal Code, 1860 (Act no. 45 of 1860) and the word "Government" provided in section 161 of said Code shall, for the purpose of this section, be deemed to include Gram Panchayat.
