Section 18(2) in Telangana Intermediate Education Act, 1971
(2)An assault on or use of criminal force to an examiner, invigilator or any other person employed in connection with the examination conducted by the Board within a period of one month prior to the commencement of the examination, during the course of the examination and within two months immediately following such examination, shall be deemed to be an obstruction caused to a public servant in the discharge of his public functions and shall be a cognizable offence.
