Section 398 in West Bengal Municipal Corporation Act, 2006
398. Councillors and Commissioner of Corporation to be public servants.
- Every Councillor and the Commissioner of the Corporation shall be deemed to be public servants within the meaning of section 21, (45 of 1860) of the Indian Penal Code, and in the definition of "legal remuneration" in section 161 of that Code, the word "Government" shall, for the purposes of this section, be deemed to include the Corporation.
