Section 2(c) in The U.P. Public Examinations (Prevention of Unfair Means) Act, 1992
(c)'unfair means', in relation to an examinee while answering questions in a public examination means the unauthorised help from any person, or from any material written, recorded or printed in any form whatsoever, or the use of any unauthorised telephonic, wireless or electronic or other instrument or gadget.
