The UTTAR PRADESH UNIVERSITIES (PROVISIONS REGARDING CONDUCT OF EXAMINATIONS) ACT, 1965

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THE UTTAR PRADESH UNIVERSITIES (PROVISIONS 
REGARDING CONDUCT OF EXAMINATIONS) ACT, 19651 
[U.P. Act No. XXIV OF 1965] 
Amended by  
President's Act No. 10, 1973 
[Passed in Hindi by the Uttar Pradesh Legislative Assembly 
on August 5, 1965 and by the Uttar Pradesh Legislative Council on 
August 16, 1965. 
Received the assent of the President on November 17, 1965, 
under Article 201 of the Constitution of India and was published in 
the Extraor dinary, dated November 24, 1965] Uttar Pradesh 
Gazette, 
AN 
ACT 
to make provision for certain matters in connection with 
the conduct of examination by certain Universities in Uttar 
Pradesh. 
It is hereby enacted in the Sixteenth Year of the Republic of 
India as follows:-  
1. (1) This Act may be called the Uttar Pradesh Universities  
(Provisions Regarding Conduct of Examinations) Act, 1965.  
(2) It extends to the whole of Uttar Pradesh. 
Short title 
and extent 
2. In this Act, unless the context otherwise  requires- Definitions 
(a) "Centre" means any institution, or part thereof, or any 
other place, fixed by the University for the purposes of holding 
its examinations, and includes the entire premises attached 
thereto; 
 
(b) "Invigilator" means a person who assists the 
Superintendent of a Centre in conducting and supervising an 
examination at a Centre; 
(c) "Superintendent of a Centre" means a person appointed 
by the University to conduct and supervise its examinations held 
or to be held at a Centre, and includes an Additional 
Superintendent or Associate Superintendent of such Centre; 
(d) "University" means any University established by or 
under an Uttar Pradesh Act and declared by the State 
Government by notification in the Gazette to be a University to 
which this Act applies.  
 
3. Every Superintendent of a Centre and every Invigilator shall 
be deemed to be a public servant within the meaning of section 21 of 
the Indian Penal Code  during the course of an exami nation or 
examinations conducted by the University and for a period of one month 
prior to the comm encement of and of [six months] 2 immediately 
following such examination or examinations. 
 
Superinten-
dents and 
Invigilators 
to be public 
servants 
 
1. For Statement of Objects and Reasons see Uttar Pradesh Gazette, Extraordinary dated August 7, 1965.  
2. Subs. by s. 75 of President’s Act 10 of 1973. 

[The Uttar Pradesh Universities (Provisions Regarding Conduct Of Examinations) Act, 1965] 
 
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Assault, etc. on 
Superintendent 
or Invigilator 
 
Act no. XLV of 
1860 
 
Act no. V of 
1898 
4. An assault on, or use of criminal force to a Superintendent 
of a Centre or an invigilator during the period mentioned in section 3 
shall be deemed to be an obstruction voluntarily caused to a public 
servant in the discharge of his public functions, punishable under 
section 186 of the Indian Penal Code, and shall, notwithstanding 
anything contained in the Code of Criminal Procedure, 1898, be a 
cognizable offence. 
 
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