The Jharkhand Conduct of Examinations Act, 2001

Jharkhand Conduct of Examinations Act, 2001 
Bihar Act 1 of 1982 
 
Published in the Bihar Gazette (extra-ordinary) dated 23.1.1982. 
An Act to provide for penal action for adoption of unfair means in certain examinations 
held in the State and matters connected therewith. 
Be it enacted by the Legislature of the State of Bihar in the Thirty second Year of the 
Republic of India as follows: 
 
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1. Short title, extent and commencement. - (1) This Act may be called the Jharkhand 
Conduct of Examinations Act, 2001. 
(2) It extends to the whole of the State of Jharkhand. 
(3) It shall come into force at once. 
2. Definitions. - In this Act, unless there is anything repugnant to the subject or context. 
-  
(I) "recognised examination" means any of the examinations enumerated in the 
schedule as also examination held under the authority of the State Government or by 
any body constituted under State enactments: and includes evaluation, tabulation, 
publication of results and all matters connected with the examination and publication of 
results; and 
(II) "unfair means" means in relation to any examination shall mean taking or giving or 
attempting to take or give help from any material written or printed or from any person in 
any form whatsoever. 
3. Prohibition of the use of unfair means or cheating at examinations. - No person 
shall take recourse to unfair means or resort to cheating at any of the examinations 
enumerated in the Schedule or any examination held under the authority of the State 
Government or by any body constituted under State enactments, or in any evaluation or 
tabulation work or with respect to any matter of the recognised examination. 
4. Aiding, abetting or conspiring in use of unfair means. - No person shall aid, abet 
or conspire in use of unfair means or cheating at any of the examinations enumerated in 
the Schedule. 
5. Restriction on copies of question paper and offer of information. - No person 
who is not lawfully authorised or permitted by virtue of his duties to do so, shall, before 
the time fixed for distribution of copies of a question paper to examinees at an 
examination- 
(I) procure, attempt to procure or possess, such question paper or a portion of such 
paper or a copy thereof, or 
(II) impart, or offer to impart, information which he knows or has reasons to believe, 
relates to or is derived from or has a bearing upon such question paper. 
6. Prevention of leakage by person entrusted with examination work. - No person 
who is entrusted with any work pertaining to a recognised examination shall, save 
where he is permitted by virtue of his duties to do so, directly or indirectly divulge or 
cause it to be divulged or known to other person any information or part thereof which 
he has come in possession by virtue of the work being so entrusted to him. 
7. Restriction on fake papers. - No person shall procure, possess, distribute or 
otherwise publicize or cause to be publicized any question paper as being the or 
purporting to be the one that is to be given or likely to be given at an ensuing 
recognised examination. 
8. Prohibition loitering etc. near examination center, etc. - No person, save where 
permitted by virtue of his duties to do so or where he is authorised by an officer not 
below the rank of a Centre Superintendent, shall during the hours when a recognised 
examination is conducted at any examination centre or where an evaluation or 
tabulation work is done and two hours preceding the commencement of such 
examination or evaluation or tabulation work on any date or dates on which such 
examination is conducted, or evaluation or tabulation work is done, commit any of the 
following acts within the premises of the examination centre or at any place where 
evaluation or tabulation work is done or at any public or private place within a distance 
of five hundred yards of the examination center or the place of evaluation or tabulation 
work, namely:- 
(a) Loiter; 
(b) Distribute or cause to be distributed or otherwise publicize or cause to be publicized 
any paper or any other matter relating to the examination; and 
(c) Indulge in such other activity as is likely to be prejudicial to the conduct of 
examination or is likely to affect the secrecy thereof; 
Provided that nothing contained in this Section shall apply in respect of bona fide 
activities of examinees appearing at the examination which is conducted at such 
examination center. 
9. Restriction on refusal of duties assigned to any person connected with proper 
conduct of examination, etc. - No person assigned with invigilation work or 
Superintendence of any examination or any other work in respect of evaluation, 
tabulation, examination and publication of results shall refuse to perform his assigned 
duties. 
10. Penalty. - Whoever contravenes any of the provisions or the provisions of Sections 
3 to 9 shall be punished with imprisonment which may extend to six months but shall 
not be less than one month or with fine which may extend to rupees two thousand or 
with both. 
11. Nature of offence and trial. - Offences committed under the Act shall be 
cognizable and non-bailable, and shall be disposed of through the procedure of 
summary trial by Executive Magistrates. 
12. Investigation of case. - The investigation of cases under the provisions of this Act, 
will be conducted by an officer not below the rank of Deputy Superintendent of Police. 
13. Appeal. - An appeal against conviction under Section 10 of the Act shall lie with the 
District & Sessions Judge concerned. 
14. Power to amend the Schedule. - The State Government may, by notification, add 
to, or exclude from the schedule any examination. 
15. Repeal and saving. - (1) Bihar Conduct of Examinations Third Ordinance, 1981 
(Bihar Ordinance 171 of 1981) is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action taken in the exercise of 
any power conferred by or under the said Ordinance, shall be deemed to have been 
done or taken in the exercise of powers conferred by or under this Act, as if this Act 
were in force on the day on which such thing or action was done or taken. 
The Schedule 
[See Section 2 (I)] 
(1) Examination conducted by or under the authority of the Jharkhand Academic 
Council. 
(2) Examination conducted by or under the authority of any University established by an 
Act of the State Legislature. 
(3) Examination conducted by the Jharkhand Public Service Commission. 
(4) Examination conducted by the Jharkhand State Board of Technical Education. 
(5) Joint Entrance Examination for entrance to Undergraduate Engineering and Science 
Courses. 
(6) Medical and Engineering Admissions Test Examinations. 
(7) Examinations conducted by the Board of Revenue, Jharkhand or by any Department 
of State Government or Public Sector Undertakings, or Co-operatives for recruitment to 
the services. 
*(8-10) 
(11) Entrance Examination for Netarhat Public School. 
(12) Examinations conducted by the Education Department for awarding Scholarships. 
(13) Any Entrance Test conducted by University or College or School for admission into 
any course of study. 
 

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