Section 7A in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997
7A. [ Prevention of publication of false or misleading information. [Inserted by Act 27 of 2006, dated 20.4.2006.]
- No person connected with an educational institution or a tutorial institution shall publish false or misleading information relating to the success of its students in a public examination.Explanation: - For the purpose of this Section, an advertisement or other mode of publicity: -(i)claiming that any students belonging to a particular educational or tutorial institution to which such student was never admitted or;(ii)showing against a candidate any rank other than the rank assigned to him/her by the convenor of a public examination while declaring the results of such examination, shall be construed as false or misleading information.]
