Section 30(2) in The Jammu and Kashmir State Board of Technical Education Act, 2002
(2)An assault on, or the use of criminal force to, any person entrusted with the duty of supervising or doing invigilation work at any such centre shall, during the period mentioned in sub-section (1), 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 Jammu and Kashmir State Ranbir Penal Code, Samvat 1989 and shall notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989 be a cognizable offence.
