Section 2(g) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(g)"Public servant" means person falling under any of the following categories, namely,-(i)Minister;(i)a Government company within the meaning of Section 617 of the Companies Act, 1956; or(ii)a Corporation or local, authority established by State Government under a Central or State enactment.](vi)[ (a) Up-Kulpati, Adhyacharya and Kul-Sachiva of the Indira Kala Sangeet Vishwavidyalaya constituted under Section 3 of the Indira Kala Sangeet Vishwavidyalaya Act, 1956 (No. 19 of 1956); [Inserted by M.P. Act No. 5 of 1985 (w.e.f. 26-4-1985).](ii)a person having the rank of a Minister but shall not include Speaker and Deputy Speaker of the Madhya Pradesh Vidhan Sabha and Neta Pratipaksha;(iii)an officer referred to in clause (a);(iv)[ an officer of an Apex Society or Central Society within the meaning of clause (t-1) read with clauses (a-1), (c-1) and (z) of Section 2 of the Madhya Pradesh Co-operative Societies Act 1960 (No. 17 of 1961);] [Substituted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).](v)[ Any person holding any office in, or any employee of- [Inserted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).]
