7
THE UTTAR PRADESH UNIVERSITIES (PROVISIONS
REGARDING CONDUCT OF EXAMINATIONS) ACT, 1965 1
[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 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 examination's 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.
Superintendents
and Invigilators
to be public
servants
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 examination or examinations conducted by the University and for
a period 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 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 1860 of the Indian Penal Code, and shall,
notwithstanding anything contained in the Code of Criminal 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.