Uttar Pradesh act 024 of 1965 : The UTTAR PRADESH UNIVERSITIES (PROVISIONS REGARDING CONDUCT OF EXAMINATIONS) ACT, 1965

  • Date:
Department
  • Department of Higher Education
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Section 1.Short title and extent

(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


Section 2.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 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.


Section 3.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 2[six] months immediately following such examination or examinations.


2. Subs. by s. 75 of Presidents Act 10 of 1973.

Section 4.Assault, etc. on Superintendent or Invigilator

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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