On 29 July 2026, the Lok Sabha passed the Public Examinations (Prevention of Unfair Means) Amendment Bill, 2026, seeking to strengthen the legal framework governing paper leak cases and other examination-related offences.
Key Highlights:
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The Lok Sabha has passed the Public Examinations (Prevention of Unfair Means) Amendment Bill, 2026.
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The Bill proposes Special Fast-Track Courts, Special Task Forces for investigation, enhanced penalties and strict timelines for investigation and trial of offences under the Public Examinations (Prevention of Unfair Means) Act, 2024.
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The Bill proposes a tougher enforcement framework, including:
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Enhanced imprisonment from 3-5 years to 5-10 years for certain offences;
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Increase in fines from ₹10 lakh to ₹50 lakh for specified offences;
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Constitution of Special Task Forces for investigation of offences;
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Establishment of Special Fast-Track Courts for trial of offences;
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Completion of investigations within two months; and
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Completion of trials within three months from filing of the chargesheet.
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The Bill also provides for Special Public Prosecutors and a dedicated appellate mechanism to ensure expeditious disposal of cases.
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The proposed amendments are aimed at ensuring time-bound investigations, expeditious trials and stronger deterrence against paper leak offences and organised examination-related crimes.

