Section 18 in Telangana Intermediate Education Act, 1971
18. Members of the Board, examiners and officers and other employees of the Board to be public servants.
(1)The members of the Board and examiners, officers and other employees of the Board shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.(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.
