Section 10 in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997
10. Punishment for neglect of duties.
- Whoever being entrusted with any work or has to perform any duty pertaining to a public examination wilfully neglects such work or duty required to be performed by him shall be punishable with imprisonment for a term which shall not be less than six months but which may extend up to three years and with fine which shall not be less than rupees five thousand, but which may extend up to rupees one lakh.
