(k)"Public man" means a person who holds or has held the office of :-(i)a Minister;(ii)a Member of the Legislative Assembly of the State;(iii)the Chairman and a Member of a Board constituted by or under the State or Central Act or otherwise;(iv)the Chairman of any Government company within the meaning of section 617 of 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 subsidiary of a company in which not less than fifty one per cent of the paid-up share capital is held by the State Government;(v)the Chairman and a Member of any non-statutory Committee nominated by the State Government.
