Section 21 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
21. Superintendent of a Centre and invigilator to be public servants.
(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.(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.]
