Section 3C in The M.P. Recognised Examinations Act, 1937
3C. [ Prohibition of loitering, etc., near examination centre. [Inserted by M.P. Act No. 7 of 1984.]
- No person, save where he is permitted by virtue of his duties so to do or where he is authorised by any Officer not below the rank of Centre Superintendent, shall, during the hours when a recognised examination is conducted at any examination centre and two hours preceding the commencement of such examination on any date or dates on which such examination is conducted, commit any of the following acts within the premises of the examination centre or any public or private place within a distance of one hundred yards of the examination centre :-(a)loiter;(b)distribute or cause to be distributed or otherwise publicise or cause to be publicised any paper or any other matter relating to the examination;(c)indulge in such other activity as is likely to be prejudicial to the conduct of examination or is likely to effect 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.
