Section 7 in The Orissa Conduct of Examinations Act, 1988
7. Prohibition of loitering, etc. near examination centre, etc.
- No person, save in the discharge of his duties shall-(a)during the hours when a recognised examination is conducted at any recognised examination centre or where any evaluation or tabulation work relating to a recognised examination is done; and(b)two hours preceding the commencement of such examination, evaluation or tabulation work on any date on which such examination is conducted or evaluation or tabulation work is done;commit or cause to be committed any of the following acts within the premises wherein the recognised examination is held or at any place where evaluation or tabulation work is done or at any public or private place within a distance of one hundred metres of such premises or the place of evaluation or tabulation work, namely :(i)loitering,(ii)distributing or otherwise publicizing any paper or other matter relating to such examination, or(iii)indulging in such other activity as is likely to be prejudical to the conduct of such examination or is likely to affect the secrecy thereof:Provided that nothing contained in this section shall apply in respect of bona fide activities of examinees appearing at the examination which is conducted at such examination centre.
