Section 28 in The Meghalaya School Education Act, 1981
28. Penalty of obstructing officer or other person exercising powers under this Act.
- Any person who wilfully obstructs an officer of the Government in the exercise of any power conferred on him, or in the performance of any function entrusted to such officer in the exercise of such power or in the performance of such function or who fails to comply with any law full direction made by such officer or person shall on conviction be punished with fine may extend to two hundred and fifty rupees.
