42. Guardians and managers to be deemed to be public servants and managers and certain guardians to be deemed to be public accountants.
(1)Every guardian and manager appointed under this chapter shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code and for the purpose of that Code.(2)Every such manager shall be deemed to be a public accountant within the meaning of the law relating to Public Accountants in force for the time being in the State and every such guardian shall be deemed to be a public accountant within the meaning of the said law.(3)In the definition of legal remuneration contained in section 161 of the Indian Penal Code, the word "Government" shall, for the purposes of this section, be deemed to include the Court of Wards.
