Section 21(1) in The U.P. Pravidhik Shiksha Adhiniyam, 1962
(1)Every Superintendent of a Centre and every invigilator shall, during the period of an examination conducted by the Board, and for a period of one month prior to the commencement of, and of two months immediately following the close of such examination, be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.
