Section 3A in The M.P. Recognised Examinations Act, 1937
3A. [ Prevention of leakage by persons entrusted with examination work. [Inserted by M.P. Act No. 20 of 1966.]
- No person who is entrusted with any work pertaining to a recognised examination shall, save where is permitted by virtue of his duties so to do, directly or indirectly divulge or cause it to be divulged or known to other person any information or part thereof or which he has come in possession by virtue of the work being so entrusted to him.
