The Chhattisgarh Public Examination (Prevention of Unfair Means) Act, 2008

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WWW 17111:} 2609
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Section
I
CQNTENIFS
.CHHATIISGARH PUBLICIEXAMINA'I'WONV(PREVENTION or UNFAIR..5. MEANS) ACT, 2008
Title
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l. _- Short title, extent
and‘cormnencement;
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'2. ',
Definitions.
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/‘3.
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Prohibition ofthe 'use’of unfair means.
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4.
Unauthorized possession and disclosure of Question paper.
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S. Prohibition to give infornration b);such person to whom
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examination work15 handed over. <
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1
«
J
6.
Prohibition
on entry into and
examination
centre
7.
‘
No person on
the management etc. shallassist to an
examinee,
8.-
V
'_ No place other than exarnination centre shall be used for public
.
examination.
.
a
5.
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Penalty for use ofunfairmeans. n”?
'
lO.
‘
.
Penalty
for leakage .' .‘
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.‘
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.1 l.‘ Penalty for offence with preparation to cause hurt etc;
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12;
.
‘
Procedure,
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,_ _'
_
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l3, tProtection of action taken in good faith.
.
14f
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Power to amend Schedule.
A
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15...-
PowerromakeRules.
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174 (5)
WWW 17m? 2009'
CHI-IATTISGARH ACT
..
(No. 2 (552009)
CHHATTISGARH PUBLIC? EXAMINATION.- (PREVENTION OF UNFAIR MEANS) ACT, 2008
An Act to prevent the leakage of question papers and use of unfair means in a public examination and
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to provide for matter connected therewith and incidental thereto.
.
4
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Be it enacted by the Chhattisgarh State Legislature in the fifty-ninth year ofRepublic of lndia.‘
l. (1)
A
This Act may be called the Chhattisgarh Public Examination (Prevention of Short title. extent
'
unfair means) Act, 2008. r ,
1
,
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“‘1 COmmencemmt
(2)
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It‘extends to thewhole ofthe State ofChhattisgarh.
(3)
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It shall come into force fiom the date ofits publication in the “Official Gazette”.
2. In this Act, unless the context otherwise requn'es,j—..
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”95mm”-
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(a)
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“Examination Centre” means. any institution or'part thereof or any other place
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fixed for the holding of a public examination and includes the entire premises .
attached thereto ;
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(b)
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“Examinee” means a‘ person who has beengranted permission to appear in
‘
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a public examination and includes a person auth rized to act as scribe on hisbehalf;
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(0) “Public Examination” means anexaminatiOn specified in the Schedule,.t':onducted
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. . for the aivarding or grantingfof any degree, diploma, certificate or any'votheracademic distinction to a poison who is lawfully declared to have been successful at
suchexamination;
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(d) “Unfair means” in relation to' an eXaminee while answering questions in a public
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examination means the unauthorized help from any person directly orindirectlyor firm any material written, recorded, cepied or printed, in any form whatso
.
ever, or the use of any unauthorized telephone, wireless or electronic or other
v
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instrument or gazette.
‘-
3.
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No examinee shall use unfair means in any public examination.
I
'
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,
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Prohibition,“ the
,
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.
.
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_
useof unfair means.
4. No person, who is not lawfully authorized or permitted by; Unauthorized, virtue of his
‘
Pomsion andduties so to do shall , before the time fixed for distribution ofquestion papers to examinees eta disclosure ofpublic examination-
“"3?“
”‘1’“
(a) procure or attempt to procure or possess such question paper or any portion or
-
'
a copy thereof ; or
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.
.
(b)
‘
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either give any information, nor promise to give such information to anyperson, for which he has knowledge orreason tobelieve, that, such informationis related to or in reference to or proficient to such question paper.
5. No person,.who is entrusted with any WOl‘k pertaining to public exr-"- 'mation shall except
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Prohibition to givewhere he is permitted by virtue ofhis duties so to do,- directly br indirectlys‘iyvmgepr attempt to
inmffifiggibmfi
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divulge or make known to any other person any information or part thereof‘which has come to his pt‘
_
examination workknowledge by Virtue ofthe work entrusted to him.
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ishanded over;
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V
1
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~

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174(6)
-
Wm,fi?fi1_7mei i099.
Prohibitionon entry
into an Examination
Centre.
.
No person on the
management etc.
-
shall assist to an
examinee.
i
.
No place other. than
‘
examination centre
shall be used for
public examination.‘
Penalty for use of
»
unfair means.‘
Penalty for leakage. .
Penalty for offence
with preparation to
cause hurt etc.
"
Procedure.
t
.
Protection of action
taken in good 'faith. a
,
/.
Power to amend
Schedule.
Power
‘
to’make
Rules.
I
6.
'
No person, who is not entrusted with-any work pertaining to public e'xaminatiOn, or who
is not an eXaminee shall duringthe continuance of public examination inter into an examination _
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centre or having entered intosuch centre remain there or provide any help or assistance to an
4
aexaminee in using unfair means in the’public» examination.
{1. , No person, who is on the mangernent'or on the staff ofan-instituti'on which is being used
'
for the holding of a public examination, or Who is entrusted ”With any work pertaining to public
examination, shall provide any help or assistance to an examinee in using unfair means in public
examination}
,
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No person shall-use or cause to be used any place, other than thelex'aminatio'n centre, for
.
the purposes ofholding ofpublic examination.
.
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9.}
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~Whoever‘, contravenesoratte‘mpts to contravene‘or abets the contravention ofthe provi-
-‘
sions“ of section-3 shall be punished with fine which may eXtend to five thOusand rupees.
!
10.
,
Whoever; contravenesor attempts ‘tocontravene. orabets the contravention of the provi-
sions ofsection—4 orsection-S or section-Q or section-7. or section-8, shall be punished with impri-
sonment of either description for a term which may extend to-one year or with fine which may
extend to twenty five thousand rupees or with both.
'
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11. Whoever, cornmitfian offence+ punishable under section 9 or section 10 having made .
preparation for causing death of any person or causing hmt to any persbn or assaulting any person
or.for wrongfully restraining any person or for putting any person in fear ofdeath or hurt or assault
'
or wrongfuhrestraint shall. be punished. with imprisonment of eitherdescription for a term which
'
may extend to five; years or;with finefwhichnnay extend to fifty thousand rupees orwith both.
12'. (1)
‘, . '.."\.’-
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Anoffence punishable under seetion 9 shall be cognizable and bailable.
,, (2).
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Antihfience. -l?lglni3_l1,abl§,,llfldéf:SGCfiQn'10
or 1-1 shall be cognizable and non— ,
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bailablefg gal, 5.
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(3) .
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All offences“ punishable; underlhis Act» shall be tried summarily by a Judicial
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Magistrate ofthe first class and-the provisions ofsub-section (1) of Section 262,
Section 263, Section 264 and Section 265 of the Code ofCriminal Procedure,
1973 shall millfltis mutandis apply to,such summary trial;
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13. j No suit, prosecution or other legal proceeding shall lie against the State Government or
any person for anythinghwhich islin, good faithidonei‘or intended to;be done under this Act or the‘
rules‘made'th‘ere finder.
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14.' The State Government mayby notification, include in the Schedule, any other examina-
'_tion in respect of which it considers necessary to apply the provisions of this Act and upon the
publication of such notification in the Gazette, the Schedule shall he’deemed to'be amended ac-
cordingly.
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15., (l)
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The State Government may,xby notification make rules for carrying out the
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‘11 Everyltrulezmadeiundertliis ac’t,:shall as soon as possible be laid on— the table of
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WWW 17m? 2009 174(7)
SCHEDULE
[ See Section 2 (c) ]
1. Examination conducted by Chhattisgarh Secondary Education Board under Chhattisgarh Secondary Educa—
tion Act, 1965 High School/Higher Secondary/ Professional Higher Secondary/D. Ed. (First and Second Year)/ Di-
ploma in Physical Training] and examination conducted by other Board.
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2= Any examination conducted by any University or any other council or company established by or under any
.
Act of Chhattisgarh.
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