Section 2 in The Orissa Conduct of Examinations Act, 1988
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"recognised examination" means an examination specified in the Schedule and includes evaluation, tabulation, publication of results and all other matters connected therewith ;(b)"unfair" means in relation to any recognised examination means taking or giving or attempting to take or give any help, other than one permissible, if any, under the Rules applicable thereto, from any material, written, recorded or printed or relayed, or from any person, in any form whatsoever.
