Section 2(28) in The Himachal Pradesh Municipal Corporation Act, 1994
(28)"Office bearer" means in relation to a municipality a member, Vice-President or a President of a municipality and in relation to municipal corporation, a councillor, Mayer or Deputy Mayer of the Municipal corporation and in relation to a panchayat an office bearer of panchayat as defined in clause (23) of section 2 of the Himachal Pradesh Panchayti Raj Act, 1994;
