378. Servants of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or contractors are public servants.
- The Chairperson, Vice-Chairperson [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Executive Officer, a Councillor thereof, or any person employed by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or any person with whom the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or its Executive Officer, has entered into a contract on behalf of the Municipality in the performance of their duty or of any thing which they are empowered or required to by virtue or in consequence of this Act, or of any bye-laws, rule, regulation or order made under it, shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, Act XLV of 1860.
