30. Employee's of Court deemed to be public servants.
- Every guardian, manager, or other servant of the Court, shall be deemed to be a "public servant" within the meanings of sections 161,162, 163,164 and 165 of the Indian Penal Code (Central Act XLV of 1860), and in the definition of legal remuneration, contained in the said section 161, the word, "Government" shall, for the purposes of this section, be deemed to include the Court.
