Section 30(1) in The Jammu and Kashmir State Board of Technical Education Act, 2002
(1)Every person entrusted with the duty of supervising or doing invigilation work at any centre where an examination is conducted by the Board, shall for one month prior to the date of commencement of and two months immediately after he closing of, such examination be deemed to be public servant within the meaning of section 21 of the Jammu and Kashmir State Ranbir Penal Code, Samvat, 1989.
