(o)"public servant" means a person who is or was at any time,-(i)the Chief Minister;(A)a local authority in the State;(B)a statutory body or a corporation (not being a local authority) established by or under State of a Central Act, owned or controlled by the Government of Kerala and any other board or corporation as the Government may, having regard to its financial interest therein, specify, by notification in the Gazette from time to time;(C)a company registered under the Companies Act, 1956 (Central Act 1 of 1956), in which not less than fifty-one per cent of the paid up share capital is held by the Government of Kerala or any company which is a subsidiary of such company;(D)a society registered or deemed to have been registered under the Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (XII or 1955) or the Societies Registration Act, 1860 (Central Act 21 of 1860), which is subject to the control of the Government of Kerala and which is notified, in this behalf, in the Gazette;(E)a cooperative society,(F)a University,(ii)a Minister;(iii)a member of the legislative Assembly of the State Kerala;(iv)a Government servant;(v)the Chairman and the Vice-Chairman (by whatever name called) or a member of a local authority in the State or a statutory body or corporation established by or under any law of the State Legislature, including a cooperative society, or a Government Company within the meaning of section 617 of the Companies Act, 1956 (Central Act 1 of 1956) and such other Corporations or Boards, as the Government may, having regard to its financial interest, in such Corporations or Boards, by notification, from time to time, specify;(vi)a member of a Committee or Board or Authority or Corporation, statutory or non-statutory, constituted by the Government of Kerala;(vii)a person in the service or pay of,-
