Section 21 in The Himachal Pradesh Municipal Corporation Act, 1994
21. Members and employees to be Public servants.
- Every [office bearer] [Substituted by words 'office bearer' vide Act No. 12 of 2010] of the municipality and every person employed `by the municipality, whether for the whole or part of his time, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (45 of 1860).
