Section 2(17A) in Telangana General Clauses Act, 1308 F
(17A)the words "Government Servant" shall include every person who receives a monthly pay or remuneration from the Government, or who receives any wages for Government work, or who does any Government work without wages;Explanation. - (1) Railway employees, members and servants of municipal committees shall also be considered as Government servants;Explanation. - (2) Wherever the expression "Government servant" occurs, it applies to every person who is virtually holding the office of a Government servant, whatever defect there might be in his right to hold that post;
