Section 113 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
113. Members of Panchayats to be public servants.
- Every member of a Gram Panchayat or District Panchayat and every officer and servant employed under a Gram Panchayat or District Panchayat shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
