172
THE UTTAR PRADESH PUBLIC EXAMINATION
(PREVENTION OF UNFAIR MEANS) ACT, 1998
[U.P. ACT NO. 13 OF 1998]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to prevent the leakage of question papers and the use of unfair means at public
examinations and to provide for matters connected therewith and incidental thereto.
IT IS HEREBY enacted in the Forty -ninth Year of the Republic of India as
follows:-
CHAPTER- I
PRELIMINARY
Short title and
commencement
1- (1) This Act may be called the Uttar Pradesh Publi c Examinations (Prevention
of Unfair Means) Act, 1998.
(2) It shall be deemed to have come into force on March 18, 1998.
Definitions 2- In this Act-
(a) “examination centre” means any institution or part thereof or any other
place fixed for the holding of a public examination and includes the entire
premises attached thereto;
(b) “examinee” means a person who has been granted permission to appear
in a public examination and includes a person authorized to act as scribe on his
behalf;
(c) “public examina tion” means an examination specified in the schedule,
conducted for the awarding or granting of any degree, diploma, certificate or
any other academic distinction to a person who is lawfully declared to have
been successful at such examination;
(d) “unfair means” in relation to an examinee while answering questions in
a public examination means the unauthorized help from any person directly or
indirectly, or from any material written, recorded, copied or printed, in any form
whatsoever, or the use of any un authorized telephonic, wireless or electronic or
other instrument or gadget.
CHAPTER – II
PREVENTION OF UNFAIR MEANS
Prohibition of
the use of unfair
means
3- No examinee shall use unfair means at any public examination.
Unauthorized
Possession and
disclosure of
question paper
4- No person, who is not lawfully authorize or permitted by virtue of his duties
so to do shall, before the time fixed for distribution of question papers to
examinees at a public examination, -
(a) procure or atte mpt to procure or possess, such question paper or any
portion or a copy there of; or
173
[The Uttar Pradesh Public Examinations (Prevention of Unfair Means) Act, 1998] [Section 5-12]
(b) impart, or offer to impart, information which he k nows or has reason to
believe, to be related to, or derived from, or to have a bearing upon such
question upon such question paper.
Prevention of
leakage by
person
entrusted with
examination
work
5- No person, who is entrusted with any work per taining 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.
Prohibition on
entry into an
Examination
Centre
6- No person, who is not entrusted with any work pertaining to public
examination, or who is not an examinee shall during the continuance of public
examination enter into an examination centre or having entered into such centre
remain there or provide any help or assistance to an examinee in using unfair means
in the public examination.
No person on
the manage-
ment etc. shall
assist to an
examinee
7- No person who is on the management or on the staff of an institution 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.
No place other
than examina-
tion centre shall
be used for pub-
lic examination
8- No person shall use or cause to be used any place, other than the examination
centre, for the purposes of holding of public examination.
CHAPTER –III
PENALTY AND PROCEDURE
Penalty for
use of unfair
means
9- Whoever contravenes or attempts to contravene or a bets the contravention of
the provisions of section 3 shall be punished with imprisonment for a term which
may extent to three months or with fine which may extent to two thousand rupees or
with both.
Penalty for
leakage
10- Whoever, contravene or attempts to contravene or abets the contravention of
the provisions of section 4 or section 5 or section 6 or section 7 or section 8, shall
be punished with imprisonment for a term which may extent to one year or with
fine which may extent to five thousand rupees or with both.
Penalty for
offence with
preparation to
cause hurt etc.
11- Whoever, commits an offence puni shable under section 9 or section 10 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 putting any
person in fear of death or hurt or assault or wrongful restraint shall be punished with
imprisonment for a term which may extend to five years or with fine which may
extend to five thousand rupees or with both.
Procedure 12- (1) An offence punishable under section 9 shall be cognizable and bailable.
(2) An offence punishable under section 10 or 11 shall be cognizable and non -
bailable.
174
[The Uttar Pradesh Public Examinations (Prevention of Unfair Means) Act, 1998] [Section 13-Schedule]
(3) All offences punishable under this Act shall be tried summarily by a
Metro-Politian Magistrate or a Judicial Magistrate of the first class and the
provisions of sub -section (1) of section 262, section 263, section 264 and section
265 of the code of Criminal Procedure, 1973 shall mutatis mutandis apply to such
summary trial.
CHAPTER-IV
MISCELLANEOUS
Protection of
action taken
in good faith
13- No suit, prosecution or other legal proceeding shall lie against the State
Government or any person for anything which is in good faith done or intended to
be done under this Act or the rules made thereunder.
Power to
amend
Schedule
14- The State Government may, by notification, include in the Schedule, any
other examination, 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 be deemed to be amended accordingly.
Power to make
Rules
15- The State Government may, by notification, make rules for caring out the
purposes of this Act.
Repeal and
saving
16- (1) The Uttar Pradesh Public Examination (Prevention of Unfair Means)
Ordinance, 1998 is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the
provisions of the Ordinance referred to in sub -section (1) shall be deemed to have
been done or taken under corresponding provisions of this Act as if the provisions
of this Act were in force at all material times.
SCHEDULE
[See section 2(c)]
1- High School and Intermediate examinations conducted by the Board of High
School and Intermediate Education, Uttar Pradesh under the Intermediate
Education Act, 1921.
2- Any examination conducted by any University or any other Board or body
established by or under an Uttar Pradesh Act.
175
mÙkj izns”k lkoZtfud ijh{kk ¼vuqfpr lk/kuksa dk fuokj.k½ vf/kfu;e] 1998
¿mÙkj izns”k vf/kfu;e la[;k 13 lu~ 1998À
¿tSlk mÙkj izns”k fo/kku e.My }kjk ikfjr gqvkÀ
LkkoZtfud ijh{kkvksa esa iz”u&i=ksa ds le; ds iwoZ izdVu vkSj vuqfpr lk/kuksa ds
iz;ksx dks jksdus d s fy, vkSj mlls lEcfU/kr vkSj vkuq’kafxd fo’k;ksa dh O;oLFkk djus ds
fy,
vf/kfu;e
Hkkjr x.kjkT; ds mupklosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
v/;k;&,d
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k lkoZtfud ijh{kk ¼vuqfpr lk/kuksa dk fuokj.k½
vf/kfu;e] 1998 dgk tk;sxkA
¼2½ ;g 18 ekpZ] 1998 dks izo`Ùk gqvk le>k tk;xkA
laf{kIr uke vkSj izkjEHk
2&& bl vf/kfu;e esa] && ifjHkk’kk,a
¼d½ ^^ijh{kk dsUnz** dk rkRi;Z fdlh lkoZtfud ijh{kk ds vk;kstu ds fy, fu/kkZfjr
fdlh laLFkk ;k mlds Hkkx ;k fdlh vU; LFk ku ls gS vkSj blds vUr xZr mlls lEc)
leLr ifjlj Hkh gS(
¼[k½ ^^ijh{kkFkh** dk rkRi;Z fdlh ,sls O;fDr ls gS ] ftls fdlh lkoZtfud ijh{kk esa
lfEefyr gksus dh vuqKk iznku dh x;h gks vkSj blesa ,slk O;fDr Hkh lfEefyr gS ftls
mldh vksj ls ys[kd ds :i esa dk;Z djus ds fy, izkf/kd`r fd;k x;k gks(
¼x½ ^^lkoZtfud ijh{kk** dk rkRi;Z vuqlwph esa fofufnZ’V ,slh ijh{kk ls gS] tks mlesa
fof/kiwoZd lQy ?kksf’kr O;fDr dks dksbZ mikf/k] fMIyksek] izek.k&i= ;k dksbZ vU; “kSf{kd
fof”k’Vrk iznÙk ;k vuqnÙk djus ds fy, lapkfyr dh tk;(
¼?k½ fdlh ifj{kkFkhZ ds lEcU/k esa] tc fd og lkoZtfud ijh{kk esa iz”uksa dk mÙkj ns
jgk gks] ^^vuqfpr lk/ku** dk rkRi;Z vizkf/kd`r :i ls fdlh O;fDr dh izR;{k ;k vizR;{k
lgk;rk ls ;k fdlh :i esa fyf[kr] vafdr ¼jsdkMsZM½] izfrfyfid`r ;k eqfnzr fdlh lkex zh
dh lgk;rk ls ;k fdlh VsyhQksu] ok;jysl ;k bysDVªkfud ;k vU; ;a= ;k tqxr ds
vizkf/kd`r iz;ksx ls gSA
v/;k;&nks
vuqfpr lk/kuksa dk fuokj.k
3&& dksbZ ijh{kkFkhZ] fdlh lkoZtfud ijh{kk esa vuqfpr lk/kuksa dk iz;ksx ugha
djsxkA
vuqfpr lk/kuksa ds iz;ksx
dk fu’ks/k
4&& dksbZ O;fDr] ftls vius drZO;&ikyu ds lEcU/k esa ,slk djus ds fy,
izkf/kdkj ;k vuqKk fof/kiwoZd izkIr ugha gS] fdlh lkoZtfud ijh{kk esa ijh{kkfFkZ;ksa dks
iz”u&i= ds forj.k ds fy, fu/kkZfjr le; ds iwoZ]&
iz”u&i= dks vizkf/kd`r
izkfIr vkSj izdVhdj.k
¼d½ u rks ,sls iz”u&i= ;k mlds fdlh Hkk x dks ;k mldh fdlh izfrfyfi dks
gLrxr djsxk] u gLrxr djus dk iz;kl djsxk] u dCts esa j[ksxk]
176
¿mÙkj izns”k lkoZtfud ijh{kk ¼vuqfpr lk/kuksa dk fuokj.k½ vf/kfu;e] 1998À ¿/kkjk 5&12À
¼[k½ u ,slh dksbZ lwpuk fdlh dks nsxk ; k nsus dk izLrko djsxk ] ftlds ckjs esa
mls ;g tkudkjh ;k fo”okl djus dk dkj.k gS fd og ,sls iz”u&i= ls lEcfU/kr ;k
O;qRiUu ;k lanfHkZr gSA
5&& dksbZ O;fDr] ftls lkoZtfud ijh{kk ls lEcfU/kr dksbZ dk; Z lkSaik tk;] ,slh
fLFkfr ds flok; ftlesa mls vius drZO;ksa ds ikyu ds lEcU/k esa ,slk djus dh vuqKk nh
x;h gks] ,slh lwpuk ;k mlds Hkkx dks tks mls bl izdkj lkSais x;s dk;Z ds vk/kkj ij
mldh tkudkjh esa vkbZ gks] izR;{k ;k vizR;{k :i ls u rks izdV djsxk] u izdV djk;sxk
vkSj u fdlh vU; O;fDr dks mldh tkudkjh nsxkA
,sls O;fDr }kjk ] ftls
ijh{kk dk;Z lkSaik x;k gS]
tkudkjh nsus dk fu’ks/k
6&& dksbZ O;fDr] ftls lkoZtfud ijh{kk ls lEcfU/kr dksbZ dk;Z lkSaik u x;k gks]
;k tks ijh{kkFkhZ u gks] lkoZtfud ijh{kk ds tkjh jgus ds nkSjku ijh{kk dsUnz esa u rks izos”k
djsxk] u ,sls dsUnz esa izos”k djds ogka cuk jgsxk vkSj u lkoZtfud ijh{kk esa fdlh
ijh{kkFkhZ dks vuqfpr lk/ku ds iz;ksx esa fdlh izdkj dh lgk;rk ;k lg;ksx iznku djsxkA
ijh{kk dsUnz esa izos”k ij
fu’ks/k
7&& dksbZ O;fDr] tks ,slh laLFkk ds ] ftls lkoZtfud ijh{kk ds vk;kstu ds fy,
mi;ksx esa yk;k tk jgk gks] izcU/kra= esa gksrs gq, ;k deZpkfjoxZ esa gksrs gq, ;k ftls
lkoZtfud ijh{kk ls lacaf/kr dksbZ dk;Z lkSaik x;k gks] lkoZtfud ijh{kk esa fd lh ijh{kkFkhZ
dks vuqfpr lk/ku ds iz;ksx esa fdlh izdkj dh lgk;rk ;k lg;ksx iznku ugha djsxkA
izcU/k ra= bR;kfn dk
dksbZ O;fDr fdlh
ijh{kkFkhZ dk lg;ksx ugha
djsxk
8&& dksbZ O;fDr lkoZtfud ijh{kk ds vk;kstu ds iz;kstu ds fy, ijh{kk dsUnz ls
fHkUu fdlh LFkku dk u rks mi;ksx djsxk vkSj u mi;ksx djus nsxkA
lkoZtfud ijh{kk ds fy,
ijh{kk dsUnz ls fHkUu fdlh
vU; LFkku dk mi;ksx
ugha fd;k tk;xk
v/;k;&rhu
”kkfLr vkSj izfØ;k
9&& tks dksbZ /kkjk 3 ds micU/kksa dk mYya?ku djsxk ;k mYya?ku djus dk iz;kl
djsxk ;k mYya?ku ds fy, nq’izsfjr djsxk] og dkjkokl ls ftldh vof/k rhu ekl rd gks
ldrh gS ;k tqekZus ls] tks nks gtkj :i;s rd gks ldrk gS] ;k nksuksa ls] nf.Mr fd;k
tk;sxkA
vuqfpr lk/kuksa ds iz;ksx
ds fy, “kkfLr
10&& tks dksbZ /kkjk 4 ;k /kkjk 5 ;k /kkjk 6 ;k /kkjk 7 ;k /kkjk 8 ds micU/kksa dk
mYya?ku djsxk ;k mYya?ku djus dk iz;kl djsxk ;k mYya?ku ds fy, nq’iszfjr djsxk] og
dkjkokl ls] ftldh vof/k ,d o’kZ rd gks ldrh gS ;k tqekZus ls] tks ikap gtkj :i;s
rd gks ldrk gS ;k nksuksa ls] nf.Mr fd;k tk;sxkA
Tkudkjh nsus ds fy,
“kkfLr
11&& tks dksbZ fdlh O;fDr dks e`R;q ;k mls migfr ;k ml ij geyk ;k mldk
lnks’k vojks/k dkfjr djus dh] ;k e`R;q dk] ;k migfr dk ;k geys dk] ;k lnks’k vojks/k
dk] Hk; dkfjr djus dh rS;kjh djds /kkjk 9 ;k 10 ds v/khu n.Muh; vijk/k djsxk] og
dkjkokl ls] ftldh vof/k ikap o’kZ rd gks ldrh gS ;k tqekZus ls tks ikap gtkj :i;s
rd gks ldrk gS ;k nksuksa ls nf.Mr fd;k tk;sxkA
migfr vkfn dkfjr djus
dh rS;kjh ds lkFk vijk/k
dh “kkfLr
12&& ¼1½ /kkjk 9 ds v/khu n.Muh; vijk/k laKs; vkSj tekurh; gksxkA
¼2½ /kkjk 10 ;k /kkjk 11 ds v/khu n.Muh; vijk/k laKs; vkSj vtekurh; gksxkA
izfØ;k
177
¿mÙkj izns”k lkoZtfud ijh{kk ¼vuqfpr lk/kuksa dk fuokj.k½ vf/kfu;e] 1998À ¿/kkjk 13&vuqlwphÀ
¼3½ bl vf/kfu;e ds v/khu n.Muh; leLr vijk/k dk fdlh egkuxj eftLVªsV ;k
izFke oxZ ds U;kf;d eftLVªsV }kjk laf{kIr fopkj.k fd;k tk;sxk vkSj n.M izfØ;k lafgr k]
1973 dh /kkjk 262 dh mi/kkjk ¼1½] /kkjk 263] /kkjk 264 vkSj /kkjk 265 ds micU/k ;Fkk
vko”;d ifjorZu lfgr] ,sls laf{kIr fopkj.k ij ykxw gksaxsA
v/;k;&pkj
fofo/k
13&& jkT; ljdkj ;k fdlh O;fDr ds fo:) ,sls dk;Z ds fy, tks bl vf/kfu;e
;k rnUrxZr cuk;s x;s fu;eksa ds v/khu ln~Hkkouk ls fd;k x;k gks ;k fd;s tkus ds fy,
vfHkiszr gks] u rks dksbZ okn ;k vfHk;kstu izLrqr fd;k tk ldsxk vkSj u dksbZ vU; fof/kd
dk;Zokgh dh tk ldsxhA
ln~Hkkouk ls dh x;h
dk;Zokgh dk laj{k.k
14&& jkT; ljdkj] vf/klwpuk }kjk fdlh vU; ijh{kk dks ftlds lEcU/k esa og
bl vf/kfu;e ds micU/kksa dks ykxw djuk vko”;d le>rh gS] vuql wph esa lfEefyr dj
ldrh gS vkSj ,slh vf/klwpuk ds xtV esa izdk”ku ij vuqlwph rn~uqlkj la”kksf/kr le>h
tk;sxhA
vuqlwph dk la”kks/ku djus
dh “kfDr
15&& jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor
djus ds fy, fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
16&& ¼1½ mÙkj izns”k lkoZtfud ijh{kk ¼vuqfpr lk/kuksa dk fuokj.k½ v/;kns”k]
1998 ,rn~}kjk fujflr fd;k tkrk gSaA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fufnZ’V v/;kns”k ds micU/kksa ds
v/khu d`r dksbZ dk;Z ;k dk;Zokgh] bl vf/kfu;e ds rRleku micU/kksa ds v/khu d`r dk;Z
;k dk;Zokgh le>h tk;xh ekuksa bl vf/kfu;e ds micU/k lHkh lkjoku le; ij izo`Ùk FksA
fujlu vkSj viokn
vuqlwph
¿/kkjk 2 ¼x½ nsf[k;sÀ
¼1½ b.VjehfM,V f”k{kk vf/kfu;e] 1921 ds v/khu vk/;fed f”k{kk ifj’kn~] mÙkj
izns”k }kjk lapkfyr gkbZLdwy vkSj b.VjehfM,V ijh{kk;saA
¼2½ fdlh mÙkj izns”k vf/kfu;e ds }kjk ;k v/khu LFkkfir fdlh fo”ofo|ky; ;k
fdlh vU; ifj’kn~ ;k fudk; }kjk lapkfyr dksbZ ijh{kkA
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