Section 26 in The Hyderabad Court of Wards Act, 1350 F
26. Employees of Court to be deemed Government servants.
- Any guardian, manager or any other employee of the Court, shall be deemed to be a Government servant for the purposes of Chapter IX of the [Indian Penal Code, 1860 (Central Act XLV of 1860) and the word "Government" used in the definition of "legal remuneration"] [Substituted by A.O., 1956.] in section [161] [Substituted by A.O., 1956.] of the said Code shall, for the purposes of this section, include the Court within its meaning.
