Report No. 50

13. Public duty not enough.-

It would be noticed, that the mere performance of a "public duty" is not regarded as the sole criterion, even under the revised definition.1 Though a public duty could be regarded as implicit in categories (a) and (c) above, and is expressed in categories (b) and (d) above, certain other conditions are also indicated. This is because the expression "public duty" is itself imprecise.2

1. Para. 12, supra.

2. See discussion in the 42nd Report, para. 2.33.