Section 40 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
40. Servants, etc., to be public servants.-
Every servant of a Panchayat Samiti, or a Government servant placed at its disposal under section 35, every Member and every Contractor or agent appointed for the collection of tolls and fees shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
