Section 2(k) in The Jammu And Kashmir (Prevention Of Unfair Means) Examinations Act, 1987
(k)"unfair means" in relation to an examination means if a candidate-(i)possesses or keeps accessible in the examination hall any paper, note, book or material connected with the subject of the examination in which he is appearing;(ii)gives assistance or guidance to or receives it from any other candidate or communicates or attempts to communicate with any other candidate or person in or outside the examination hall in respect of any matter connected with the subject or the examination in which he is appearing; or(iii)copies or has copied in the examination hall from any paper, book or note or any other material relevant to the subject of examination in which he is appearing; or(iv)changes his seat with any other candidate or occupies a vacant seat or the seat of any other candidate not allotted to him; or(v)refuses to obey the orders of the supervisory staff;(vi)misbehaves or commits an act of violence or creates disturbance of any kind in and around the examination hall; or organizes a walkout or instigates others to stage a walkout; or(vii)impersonates or misrepresents any other candidate in connection with the examination; or(viii)smuggles an answer book, or part thereof or continuation sheet into the examination hall or takes out or arranges to send out an answer book or part thereof or a continuation sheet or replaces the answer book, its inner sheets, or continuation sheets during or after the examination with or without the connivance of the supervisory staff; or(ix)threatens the supervisory staff on duty in or, outside the examination hall with any injury to his person or to any of his relations or friends; whether by words either spoken or written or by signs or visible representations or otherwise with a view to inducing the supervisory staff or any person on duty in or outside the examination hall to show any concession; or(x)discloses his identity or makes a distinctive mark in the answer book for the purposes of his identification; or(xi)appeals to or approaches the supervisory staff by himself or through any relative, guardian or friend for obtaining any concession in respect of the examination in which he is appearing or has appeared or makes an appeal to the supervisory staff in his answer book; or(xii)uses abusive or obscene or indecent language in the answer book; or(xiii)obtains or attempts to obtain admission to an examination of false representation made on his admission form or forges another person's signatures on his admission form; or(xiv)during the course of examination, writes either on blotting paper, or any other piece of paper a question set in the paper, or any thing connected with or relating to a question set in the paper or solution thereof;(xv)possesses a solution to a question set in the paper through the connivance of any member of the supervisory or menial staff or an outsider;(xvi)leaves the examination hall without delivering the answer book and takes it away with him or intentionally tears off the answer book or any part thereof or continuation sheet or part thereof inside or outside the examination hall; or(xvii)approaches or attempts to influence directly or indirectly, regarding his unfair means misconduct case to a member of the committee for scrutiny of misconduct/unfair means cases;(xviii)forces his entry into a hall for the purpose of taking the examination even after being told that he is not eligible to sit for the examination; or(xix)possesses any lethal weapons or firearm or comes in drunken condition to the examination hall; or(xx)engages in any other act or omission which has the tendency to disrupt the orderly conduct of the examination;
