Section 2 in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires, -(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)'Government' means the State Government of Andhra Pradesh ;(c)'Notification' means a notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly ;(d)'Prescribed' means prescribed by rules made by the Government under this Act ;(e)'Public examination' means any examination either qualifying or competitive conducted by the Government or any other authority or body or any University under any law for the time being in force for awarding or granting any degree, diploma certificate or any other academic distinction or for qualifying for admission into any course of study or for selecting for appointment or regularisation or promotion to any post in public service and includes any other examination declared by the Government by notification to be a public examination.Explanation: - For the purposes of this Clause, the expression 'Public Service' means services in any office or establishments of, -(a)the Government ;(b)a local authority ;(c)a Corporation or undertaking wholly owned or controlled by the State Government ;(d)a body established under any law made by the Legislature of the State whether incorporated or not, including a University ;(e)any other body established by the State Government or by a society registered under any law relating to the registration of societies for the time being in force, and receiving funds from the State Government either fully or partly for its maintenance or any educational institution whether registered or not but receiving aid from the Government ;(f)Unfair means' in relation to an examinee appearing in a public examination means the unauthorised help from any person in any manner or from any material written, recorded, printed or reproduced in any form whatsoever or the unauthorised use of any telephonic, wireless or electronic or other instrument or gadget in any manner; and(g)All words and expressions used but not defined in this Act shall have the meaning assigned to them in the Andhra Pradesh Education Act, 1982, (Act 1 of 1982) or as the case maybe, in the Indian Penal Code, 1860 (Central Act 45 of 1860).
