Section 2(e) in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997
(e)'Public examination' means any examination either qualifying or competitive conducted by the Government or any other authority or body or any University under any law for the time being in force for awarding or granting any degree, diploma certificate or any other academic distinction or for qualifying for admission into any course of study or for selecting for appointment or regularisation or promotion to any post in public service and includes any other examination declared by the Government by notification to be a public examination.
