(li)"public servant" means a public servant as defined in section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860) and shall include a panch, [-] [Omitted the words 'up-sarpanch' vide Haryana Act No. 10 of 1999.] sarpanch, member of Panchayat Samiti or Zila Parishad, Chairman or Vice- Chairman and President or Vice-President;
