23. Duties of certain persons entrusted with the examination work.
- No person,-(a)who is appointed as a paper setter at any examination shall supply or cause to be supplied the question paper drawn by him or a copy thereof or communicate the contents of such paper to any person or give publicity thereto in any manner, except in accordance with the instructions given to him in writing by his appointing authority in this behalf; or(b)who is entrusted with the work of printing, cyclostyling, typing or otherwise producing copies of any question paper set for the purposes of any examination shall supply or cause to be supplied a copy thereof or communicate the contents thereof to any person or give publicity thereto in any manner, except in accordance with the instructions given to him in writing by the authority which entrusted the work to him; or(c)who is entrusted with the custody, or is otherwise in possession of any question paper set for the purposes of any examination shall supply or distribute or cause to be supplied or distributed any copy thereof or communicate the contents thereof to any person or give publicity thereto in any manner, except in accordance with the instructions given to him in writing by the authority which entrusted the custody or give possession thereof to him.(d)[ who is entrusted with evaluation of answer scripts or supervision of the evaluation shall intentionally or knowingly carry out the evaluation or supervision in contravention of the scheme of evaluation specified by the competent authority. [Inserted by Act 18 of 2017, w.e.f. 06.04.2017.](e)who is entrusted with custody and transportation of answer scripts shall intentionally or knowingly cause or facilitate damage or unauthorized access to or tampering of the answer scripts.]
