The Public Examinations (Prevention of Unfair Means) Act, 2024

[Act No. 1 of 2024]

[12th February, 2024.]

Contents
	Public Examinations (Prevention of Unfair Means) Act, 2024
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Unfair Means and Offences
3.	Unfair means
4.	Conspiracy for unfair means
5.	Disruption to conduct public examination
6.	Other offences
7.	No premises other than examination centre shall be used for public examination
8.	Offences in respect of service providers and other persons
Chapter III	Punishment for Offences
9.	Cognizable offences
10.	Punishment for offences under this Act
11.	Organised crimes
Chapter IV	Inquiry and Investigation
12.	Officers empowered to investigate
Chapter V	Miscellaneous
13.	Members, officers and employees of public examination authority to be public servants
14.	Protection of action taken in good faith by any public servant
15.	Provisions of this Act to be in addition to other laws
16.	Power to make rules
17.	Laying of rules
18.	Power to remove difficulties
Chapter VI	Amendment to The Criminal Law (Amendment) Ordinance, 1944
19.	Amendment of Ordinance 38 of 1944
	The Schedule