Section 4 in The Orissa Conduct of Examinations Act, 1988
4. Restriction on copies of question paper and offer of information.
- No person, who is not lawfully authorised or permitted by virtue of his duties to do so, shall, before the time fixed for distribution of copies of a question paper to examinees at a recognised examination-(a)procure, attempt to procure or possess, such question paper or a portion or a copy thereof ; or(b)impart or offer to impart information which he knows or has reason to believe is related to or is derived from or has a bearing upon such question paper.
