Section 2(q) in Jammu and Kashmir Code of Civil Procedure Act, 1977
(q)"Public Officer" means a person falling under any of the following descriptions, namely :-(i)every Judge;(ii)Omitted;(iii)Every commissioned or gazetted officer in the military forces of the Union;(iv)Every officer of a Court of justice whose duty is as such officer, to investigate or report on any matter of law or fact, or to make any authorities, to take charge or dispose of any property, or to execute any judicial process, or to administer any oath, or to interpret, or to preserve order, in the court, and every person especially authorized by a Court of justice to perform any of such duties;(v)Every person who holds any office, by virtue of which he is empowered to place or keep any person to confinement;(vi)Every officer of the Government whose duty it is, a s such officer, to prevent offences, to give information of offences, to bring offender to justice, or to protect the public health, safety or convenience;(vii)Every officer whose duty it is, as such officer, to take receive, keep or expend any property on behalf of the Government, or to make any survey, assessment or contract on behalf of the Government, or to execute any revenue-process or to investigate, or to report any matter affecting the pecuniary interest of the Government, or to prevent any infraction of any law for the protection of the pecuniary interests of the Government ; and(viii)Every officer in the service or pay of the Government or, remunerated by fees or commission for the performance of any public duty.
