Section 26 in The U.P. Higher Education Services Commission Act, 1980
26. Punishment for failure to furnish information or wilful obstruction. -
If any person -(a)wilfully withholds or fails to furnish any return or information lawfully required by the Commission within the time allowed therefor;(b)wilfully obstructs any person from duly carrying out all or any of the provisions of this Act, shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.
