Report No. 50
The Proposal to Included Persons Connected with Public Examinations within The Definition of "Public Servant" in The India Penal Code.
1. Introduction.-
This report deals with a question concerning the definition of the expression "public servant" in the Penal Code. An important judgment of the Supreme Court1 has brought to light a defect in the scope of the present definition, and we have considered it desirable to examine the matter, and give a report suo motu. We shall explain, in detail, the question which is the subject-matter of this report.
1. See para. 5, infra.
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