Section 7A in Telangana Public Examinations (Prevention of Malpractices and Unfair Means) Act, 1997
7A. [ Prevention of publication of false or misleading information. [Inserted with marginal heading by Act No.27 of 2006.]
- No person connected with an educational institution or a tutorial institution shall publish false or misleading information relating to the success of its students in a public examination.Explanation. - For the purposes of this section, an advertisement or other mode of publicity: -(i)claiming that any student belongs to a particular educational or tutorial institution to which such student was never admitted; or(ii)showing against a candidate any rank other than the rank assigned to him/her by the Convener of a public examination while declaring the results of such examination, shall be construed as false or misleading information.]
