Section 55 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
55. All officers and servants of a Zila Panchayat or a Kshettra Panchayat to be public servants.
- [Every Adhyaksha, [x x x] [Substituted by Section 13 of U.P. Act No. 16 of 1965.], Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], officer or servant of] a Zila Panchayat or Kshettra Panchayat, shall be deemed to be a public servant within the meaning of the Indian Penal Code, 1860 (Act XLV of 1860), and in the definition of "legal remuneration" in Section 161 of the Code, the word "Government" shall, for the purpose of this section, be deemed to include Zila Panchayat and a Kshettra Panchayat.
