Section 2(i) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(i)"Public servant" shall mean and include a person who is-(i)the Chief Minister;(ii)a Minister;(iii)a Member of the Legislative Assembly of the State of Chhattisgarh;(iv)a Government servant;(v)the Chairperson and the Vice-Chairperson (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 co-operative society, or a Government company within the meaning of Section 617 of the Companies Act, 1956 (Central Act No. 1 of 1956) and such other Corporations or Boards, as the Government may, having regard to its financial interests, in such Corporations or Board 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 Chhattisgarh;(vii)a person in the service or pay of-(aa)a local authority in the State;(bb)a statutory body or a Corporation (not being a local authority) established by or under a State or a Central Act, owned or controlled by the Government of Chhattisgarh and any other Board or Corporation as the Government may, having regard to its financial interest therein, notify from time to time;(cc)a company registered under the Companies Act, 1956 (Central Act No. 1 of 1956) in which not less than fifty-one per cent of the paid up share capital is held by the State Government of Chhattisgarh or any company which is a subsidiary of such company;(dd)a society registered or deemed to have been registered under the relevant Act of the State Legislature and subject to the control of the Government of Chhattisgarh;(ee)a co-operative society;(ff)a University created or deemed to have been created, under the Chhattisgarh Vishwavidyalaya Adhiniyam, 1973 (Act No. 22 of 1973);
