Section 114 in The West Bengal Panchayat Act, 1957
114. Members of Anchal Panchayat, etc., to be public servants.
- Every member of an Anchal Panchayat or a Gram Panchayat, including the Pradhan, Upa-Pradhan, Adhyaksha and Upadhyaksha [or of a Nyaya Panchayat including the Pradhan Vicharak,] [Words inserted by W.B. Act 15 of 1959.] or of a Joint Committee constituted under this Act and every employee of a Panchayat and of a Nyaya Panchayat shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
