The Madhya Pradesh Recognized Examination Act 1937

1THE [MADHYA PRADESH] RECOGNIZED 
EXAMINATIONS ACT, 19372 
 
(M.P. ACT No. X of 1937) 
 
 
(Published in the “Central Provinces Gazette”, dated the 12th February 1937) 
 
An Act to provide for the prevention of leakage of questions set at 
recognized examinations.  
 
Preamble:-  Whereas it is expedient to make  provision for the prevention 
of the leakage of  questions set at recognized examination ; 
 
 And whereas the previous sanction of  the Governor- General required by 
sub-section (3) of section 80-A of the Government of India Act has been obtained 
for the passing of this Act ; 
 
 Statement of objects and Reasons.  In past years there has often been a 
leakage of questions set for recognized ex aminations. These examinations have 
on several occasions had to be cance lled and re-held owing to leakage of 
question, and this has caused extra ex pense and much inconvenience to all 
concerned particularly to the candidat es who had to undergo a second 
examination. In spite of the exercise of  all possible vigilance on the part of the 
authorities concerned, it has not been found possible either to prevent these 
leakages or in most cases to bring the offenders to book. It is, therefore desirable 
to make the unauthorized possession of examination papers a punishable 
offence.  
 
 The Bill is drafted on the lines of Burma Public Examination Bill of 1935. 
 
 
 
 
 
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1. The Act was extended to the whole of M adhya Pradesh  by  S.3.(1)  of the M.P. 
Extension of Laws Act, 1958 (23 of 1958), vide items 39 of Part A of the schedule of the said Act, 
with effect from 1 st   January, 1959; vide Government of M.P. Law department Notification No. 
41777-XXI-A(Dr.), dated 31-12-1958, published on page 17 of the M.P. Gazette Extraordinary, 
dated 1-1-1959. 
2. For Statement of Objects and Reasons and Report of Select Committee, see 
Central Provinces Gazette, dated the 17 th July 1936, and 25 th September, 1936, part II, pages 
253-254 and page 454, respectively. For discussion, see Central Provinces Legislative Council 
Proceedings, dated the 6 th August 1936 and 6 th November 1936, page 723, of Vol XII of 1936, 
and page 15 of Vol. XIII  of 1936 respectively.  
 
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It is hereby enacted as follows :-  
 1. Short title, extend and commencement :-   (1) This Act may be called 
the  1 (Madhya Pradesh ) Recognized Examination Act, 1937. 
2 [(2) It extends  to and shall be in  force  in the whole of 1[Madhya 
Pradesh ].  
2. Definition :-  In this Act; unless there is anything repugnant in the 
subject or context. “recognized examinat ion “ means any of the examinations 
enumerated in the Schedule and includes an examination held under the 
authority of 3 [any Government], or by any body constituted under any 
enactment.  
3.Restriction on copies of  question paper and offer of information :-  
No person, who is not lawfully authorized or permitted by virtue of his duties so to 
do, shall before the time fix ed for the distribution of copies of a question paper to 
examinees at a recognized 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, in formation which he knows or has 
reason to believe, relates to or is derived form such question 
paper.  
 4.Penalty :-  Whoever contravenes the provis ions of section 3 shall be 
punishable with simple imprisonment for a term which may extend to six months 
or with fine which may extend to one thousand rupees or with both.  
 5.Cognizance of offences :-  No court shall take cognizance of any 
offence against this Act except on the complaint of such person as may be 
authorized by the State Government in this behalf either generally or for a 
specified class of cases, made within six months of the date on which the offence 
is alleged to have been committed.  
 6. Trial to offence :-  No offence punishable under this Act shall be triable 
except by  a Magistrate of the first class.  
 7. Pow er to amend schedule :-  The State Government may, by 
notification, add to, or exclude from, the Schedule any examination.  
THE SCHEDULE 
(See section 2) 
1. High School and Intermediate Examination of the  Mahakoshal, Madhya 
Bharat and Ajmer Boards of Secondary Education.  
2. A University  Examination. 
3.  Cambridge Examination conducted by the Cambridge University Syndicate.   
________________________________________________________________  
 1.Subsittuted by  S. 3(1) of  the M.P. Extension of Law s Act, 1958 (23 of 1958) for “Central 
Provinces”.  
  2.Substitute by S.3 93) ibid. for  ___   
   “(2)” It extends to the whole of Mahakoshal region.  
    (3) It shall come into force on such date “as the State Government may, by notification appoint in 
this behalf”.  
     The Act came into force in the former State of Madhya Pradesh on the 15th March 1937. see its 
Education Department Notifi cation No. 335, dated the 6 th March 1937, published in part I. p. 268 of the 
Central Provinces Gazette, dated the 12th March 1937.  
3.Substituted by A.O. 1937 for “the Government.” 
4.Substituted by S. 3(3) of the M.P. Extension of Laws Act, 1958 (23 of 1958) for original schedule.                     
  
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4. Short-hand and Type-wr iting Examination 
5.  Vernacular Middle Examinations. 
6.  Normal School Certificate Examination.  
7.  National Cadet Corps And Aux iliary Cadet Corps Examination. 
8.  Industrial Schools Test Trade Course Certificate Examination.  
9.  Physical Training Cert ificate Examination.  
10.  Examination conducted by the Prayag Mahila Vidyalaya or Hindi 
Sahitya Sammelan , Prayag.  
11.  Examinations conducted by the Registrar of Departmental 
Examinations, Education Department.] 
                             
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