Section 14(2) in Uttar Pradesh Intermediate Education Act, 1921
(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 and shall be a cognizable offence] [Added by U. P. Act No. 35 of 1958.].Regulations
