Section 2(j) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(j)"public servant" denotes a person falling under any of the following descriptions, and includes, subject to the provisions of sub-section (4) of Section 8, a person who at any time in the past fell under any of the following descriptions, namely,-(i)every Minister referred to in clause (g);(ii)every member of the Legislative Assembly or the Legislative Council of the State of Uttar Pradesh not being the Chief Minister or Minister referred to in clause (g);(iii)every officer referred to in clause (h);(iv)
