Section 417 in The Punjab Municipal Corporation Act, 1976
417. Councillors and Corporation Officer and employees to be public servants.
- Every Councillor, the Commissioner, and every Corporation Officer and other Corporation employees shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 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 the Corporation.
