(m)"public servant" includes a person defined in section 21 of the Indian Penal Code, 1860 and also means a person, who is or has been -(i)Chief Minister;(ii)a Minister;(iii)a Member of the Legislative Assembly of Haryana including the Speaker and the Deputy Speaker of Haryana Legislative Assembly;(iv)a Chairman, Vice-Chairman or member of the Board of Directors, by whatever name called, of a Government company within the meaning of section 617 of the Companies Act, 1956, in which not less than fifty-one percent of the paid up share capital is held by the State Government;(v)a Chairman, Vice-Chairman or member, by whatever name called, of any statutory or non-statutory body incorporated, registered or constituted by the State Government;(vi)a Mayor, Senior Deputy Mayor, Deputy Mayor of a Municipal Corporation constituted or deemed to have been constituted by or under the Haryana Municipal Corporation Act, 1994;(vii)a President, Vice-President of a Municipal Committee or Municipal Council constituted or deemed to have been constituted by or under the Haryana Municipal Act, 1973;(viii)a President, Vice-President of a Zila Parishad and a Chairman, Vice-Chairman of a Panchayat Samiti constituted by or under the Haryana Panchayati Raj Act, 1994;(ix)a President or Vice-President of any managing committee of a society incorporated or registered under the law relating to cooperative societies for the time being in force;(x)a President, Vice-President, Managing Director of the Board of Directors of such other cooperative societies incorporated or registered by or under law relating to cooperative societies for the time being in force;(xi)a Vice-Chancellor or a pro Vice-Chancellor or Registrar of a University;
