Section 14 in Uttar Pradesh Intermediate Education Act, 1921
14. Exercise of powers delegated by Board to Committees
. - All matters relating to the exercise by the Board of powers conferred upon it by this Act which have by Regulation been delegated by Board to any one of its Committees shall stand referred to that Committee, and the Board before exercising any such powers shall receive and consider the report of the Committee with respect to the matter in question.[14A. (1) A Superintendent of Centre and an invigilator shall be deemed to be a public servant under Section 21 of the Indian Penal Code, 1860, during the course of examination or examinations conducted by the Board and for a period of one month prior to the commencement of, and of two months immediately following, such examination or examinations.(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
