Section 633 in The Orissa Municipal Corporation Act, 2003
633. Employees of Corporation and contractors are to be public servant.
- The Mayor, Deputy Mayor, Commissioner, every Corporator and every officer or employee appointed under this Act and every person with whom the Commissioner has entered into a contract on behalf of the Corporation in the performance of his duty or anything which he is empowered or required to do by virtue or in consequence of provisions of this Act or any bye-laws, rule or order made thereunder, shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860.
