Section 2(12) in The Karnataka Lokayukta Act, 1984
(12)"public servant" means a person who is or was at any time,-(a)the Chief Minister;(b)a Minister;(c)a member of the State Legislature;(d)a Government Servant;(e)the Chairman and the Vice-Chairman (by whatever name called) or a member of a local authority in the State of Karnataka or a statutory body or corporation established by or under any law of the State Legislature, including a co-operative society, or a Government Company within the meaning of section 617 of the Companies Act, 1956 and such other corporations or boards as the State government may, having regard to its financial interest in such corporations or boards, by notification, from time to time, specify;(f)member of a Committee or Board, statutory or non-statutory, constituted by the Government; and(g)a person in the service or pay of,-(i)a local authority in the State of Karnataka;(ii)a statutory body or a corporation (not being a local authority) established by or under a State or Central Act, owned or controlled by the State Government and any other board or corporation as the State Government may having regard to its financial interest therein, by notification from time to time, specify;(iii)a company registered under the Companies Act, 1956, in which not less than fifty one per cent of the paid up share capital is held by the State Government, or any company which is a subsidiary of such company;(iv)a society registered or deemed to have been registered under the Karnataka Societies Registration Act, 1960, which is subject to the control of the State Government and which is notified in this behalf in the official Gazette;(v)a co-operative society;(vi)a university;Explanation. - In this clause, "Co-operative Society" means a co-operative society registered or deemed to have been registered under the Karnataka Co-operative Societies Act, 1959, and "university" means a university established or deemed to be established by or under any law of the State Legislature,
