The rajasthan public examination (prevention of unfairmeans) act, 1992

The Rajasthan Public Examination (Prevention of Unfairmeans) Act, 1992 
(Act No. 27 of 1992) 
 (Received the assent of the Governor on the 8th day of  
November 1992) 
 
An  
Act 
to prevent the leakage of question papers and use of  unfairmeans at public 
examinations and to provide for  matters connected therewith and 
incidental thereto. 
Be it enacted by th e Rajasthan State L egislature in the Forty-third 
Year of the Republic of India as follows:- 
 
1. Short title, extent and commencement. —(l) This Act may be 
called the Rajasthan Public Examination  (Prevention of Unfairmeans) 
Act, 1992. 
(2) It shall extend to the whole of the State of Rajasthan. 
(3) It shall come into force at once. 
 
2. Definitions.-In this Act,— 
(a) "examination c entre" means any place fixed for  holding 
public examination and includes the  entire premises 
attached thereto; 
(b) "public examination" means any of the examination specified 
in the schedule;  
(c) "unfairmeans' in relation to an examination while answering 
question in a public examination,  means the unaut horised 
help from any  person, or from any material written, 
recorded or printed, in any form whatsoever or the use  of 
any unauthorised telephonic, wireless or  electronic or other 
instrument or gadget; and  
(d) the words a nd expressions used herein arid not  defined, but 
defined in the Indian Penal Code  (45 of 186 0), have the 
meanings. Respectively assigned to them in that code. 
3. Prohibition of use of unfairmeans. —No person  shall use 
unfairmeans at any public examination.  
4. Unauthorised possession or disclosure of question  paper.-No 
person who is not  lawfully authorised or permitted by virtue of his duties 
so to do shall, befor e the  time fixed for distribution of question papers to 
examinees at a public examination— 
(a) procure or attempt to procure or possess, such question paper 
or any portion or copy thereof; or 
(b) impart or offer to impart, information which he knows or has 
reason to believe to be related to, or derived from or to have 
a bearing upon such question paper. 
 
5. Prevention of leakage by person entrusted with  examination 
work.— No person who is entrusted with an y work pertaining to public 
examination shall, except where  he is permitted by virtue of his duties so 
to do, directly, or  indirectly divulge or cause to be divulged or make 
known to any other person any information or part thereof which  has  
come to his knowledge by virtue of the work being so entrusted to him. 
 
6. Pena lty.—Whoever contravenes or attempts to  contravene or 
abets the contravention of the provisions of   section 3 or  section 4 or 
section 5, shall be punished with  imprisonment for a term which may 
extend to three years  or with fine which may extend to two thousand  
rupees or with both. 
 
7. Penalty for o ffence with preparation to cause  hurt.—
Whoever commits an offence punishable under section 6 having made 
preparation for, causing death of any person or causing hurt to any person 
or assaulting any person or for wrongfully restraining any person or for 
wrongful restraint shall be punished with imprisonment for a term which 
may extend to three years and shall also be liable to fine which may 
extend to five thousand rupees. 
 
8. Power to amend Schedule. -The State Government  may, by 
notification in the Official Gazet te include in  the Schedule any other 
public examination in respect of  which it considers necessary to apply the 
provisions of this Act and upon the publication in the Official Gazette  the 
Schedule shall be deemed to have been amended accordingly. 
 
 
 
 
 
 
 
 
THE SCHEDULE 
(Section 2) 
 
1. Any examination conducted by the Board of Secondary Education for 
Rajasthan under the Rajasthan Secondary Examination Act, 1957 (Act 
No: 42 of 1957). 
, 
2. Any examination conducted by any University established by law in 
India. 
 
3. Any examination conducted by the Rajasthan Public Serv ice 
Commission or Union Public Service Commission. 
 
4. Any examination conducted by any Autonomous College in the State.1 
 
5. Any Examination conducted by Railway Recruitment Board, Ajmer.2 
 
6. Any examination conducted by the Rajasthan High Court.3 
 
7. Any examination conducted by the Rajasthan Subordinate and 
Ministerial Service Selection Board.4 
 
8. Any examination of All India Trade Test (AITT) conducted by the 
Directorate General of Training (DGT), New Delhi, under the Ministry 
of Skill Development and  Entrepreneurship  of  Government of  
India.5 
 
 
 
  
 
 
                                                           
1 Inserted vide Gazette Notification dated 15th April 1993 (published 16th April 1993) 
 
2 Inserted vide Gazette Notification dated 18th Nov 1999 (published 20th Nov 1999) 
 
3 Inserted vide Gazette Notification dated 6th June 2014  
 
4 Inserted vide Gazette Notification dated 13th  May  2015 (published 18th  May  2015) 
 
5 Inserted vide Gazette Notification dated  15th Jan 2019 (published 21st Jan 2019) 

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