Section 21(2) in The U.P. Pravidhik Shiksha Adhiniyam, 1962
(2)[ An assault on, or use of criminal force to, a Superintendent of a Centre or an invigilator during the period mentioned in sub-section (1) shall be deemed to be an obstruction voluntarily caused to a public servant in the discharge of his public functions punishable under Section 186 of the Indian Penal Code (Act XLV of 1860), and shall, notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (Act V of 1898)] [Inserted by U.P. Act No. 23 of 1966.] be a cognizable offence.]
