The Public Examinations (Prevention of Unfair Means) Act, 2024

19 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title and commencement.
• Section 2 — Definitions.
• Section 3 — Unfair means.
• Section 4 — Conspiracy for unfair means.
• Section 5 — Disruption to conduct public examination.
• Section 6 — Other offences.
• Section 7 — No premises other than examination centre shall be used for public examination.
• Section 8 — Offences in respect of service providers and other persons.
• Section 9 — Cognizable offences.
• Section 10 — Punishment for offences under this Act.
• Section 11 — Organised crimes.
• Section 12 — Officers empowered to investigate.
• Section 13 — Members, officers and employees of public examination authority to be public servants.
• Section 14 — Protection of action taken in good faith by any public servant.
• Section 15 — Provisions of this Act to be in addition to other laws.
• Section 16 — Power to make rules.
• Section 17 — Laying of rules.
• Section 18 — Power to remove difficulties.
• Section 19 — Amendment of Ordinance 38 of 1944.