Section 10 in Telangana 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 willfully 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 upto three years and with fine which shall not be less than rupees five thousand, but which may extend upto rupees one lakh.
