Section 107 in Uttarakhand Panchayati Raj Act, 2016
107.
All office bearers of a Zila Panchayat to be public servants.- Every Chairman , Vice -Chairman, officer or servant of a Zila Panchayat, shall be deemed to be a public servant within the meaning of the Indian Penal Code, 1860, and in the definition of legal remuneration in section 161 of the Code, the word "Government" shall, for the purpose of this section, be deemed to include Zila Panchayat.
