Section 409 in The New Delhi Municipal Council Act, 1994
409. Members and municipal officers and employees to be public servants.
- Every member, the Chairperson, and every municipal officer and other municipal employee shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, and in the definition of" legal remuneration" in section 161 of that Code the word" Government" shall, for the purpose of this section, be deemed to include the Council.
