Section 2(d) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(d)"Government servant" means a person who is a member of the All India Services allocated under the All India Services Rules to the State of Chhattisgarh or a person who is a member of the civil services of the State of Chhattisgarh or who holds a civil post or is serving in connection with the affairs of the State of Chhattisgarh, and includes any such person whose services are temporarily placed at the disposal of the Government of India, the Government of another State, a local authority or any person whether incorporated or not, and also any persons in the service of a Local or other Authority in Chhattisgarh;
