Section 500 in The Delhi Municipal Corporation Act, 1957
500. Councillors and municipal officers and employees to be public servants.
- [Every councillor and every person referred to in clause (b) sub-section (3) of section 3, the Commissioner] [Substituted by Act 67 of 1993, section 127, for certain words (w.e.f. 1-10-1993)] [***] [The words "General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] and every municipal officer and other municipal employee shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860), and in the definition of "legal remuneration" in section 161 of that Code the word "Government" shall, for the purpose of this section, be deemed to include [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
