The uttar pradesh universities (provisions regarding conduct of examinations) act, 1965

7 
 
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 Aug. 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 Uttar Pradesh Gazette, Extraordinary, 
dated November 24, 1965.]  
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 :- 
Short title and  
extent 
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.  
 
Definitions  2- In this Act, unless the context otherwise requires-  
(a) "Centre" means any institution, or part the reof, or any other place, 
fixed by th e University for the purposes of holding its ex aminations, 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 examination's held or to be h eld at a 
Centre, and includes an Additional Superintendent or Associate 
Superintendent of such Centre ;  
(d) "University" means any University establishe d 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. 
 
Superintendents 
and Invigilators 
to be public 
servants  
3- Every Superintendent of a Centre and every Invigila tor shall be deemed to be 
a public servant within the meaning of section 21 of the Indian Penal Co de during 
the course of an exam ination or examinations conducted by the Universit y and for 
a pe riod of one month prior to the commencement of and of [six months]2 
immediately following such examination or examinations.  
 
Assault, etc. on 
Superintendent 
or Invigilator   
Act No. 45 of 
1860 
Act no. 5 of 1898 
4- An assault on, or use of criminal force to a Superintendent of a Cen tre or an 
invigilator during the period mentioned in sec tion 3 shall be deemed to  be an 
obstruction voluntaril y caused to a public servant in the discharge of his publi c 
functions, punishable under section 186 0 of the Indian Pen al Code, and sha ll, 
notwithstanding anything contained in the Code of C riminal Procedure, 1898, be a 
cognizable offence.  
 
 
1- For Statement of Objects find Reasons see Uttar Pradesh Gazette, Extraordinary, dated 
August 7, 1965.  
2- Subs. by section 75 of President's Act 10 of 1973.  
 

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