Section 2(k) in Manipur Rural Local Bodies Ombudsman Act, 2013
(k)'public servant' means an employee, or officer under the District Council/Panchayat or an elected or a nominated or an ex-officio member of the District Council/Panchayat including its pradhan or adhyaksa and includes an employee or officer on temporary, permanent, deputation, casual, ad-hoc, contract or daily wage basis and also includes an employee or officer of any office or institution transferred to the District Council/Panchayat of any office or it) tuition transferred to or attached with the District Council/Panchayat under the provisions of the Manipur (Hill Areas) District Councils Act, 1971 and the Manipur Panchayat Raj Act, 1994 as amended from time to time and the rules framed thereunder, and under any other law for the time being in force, including the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 as amended from time to time;
