Section 6 in U.P. Public Examinations (Prevention of Unfair Means) Act, 1998
6. Prohibition on entry into an Examination Centre.
- No person, who is not entrusted with any work pertaining to public examination, or who is not an examinee shall during the continuance of public examination enter into an examination centre or having entered into such centre remain there or provide any help or assistance to an examinee in using unfair means in the public examination.
