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 (45 of 1860), 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.