Section 25 in Central University of Gujarat (Amendment) Statutes, 2018
25. Use as well as physical possession of Pager, Mobile Phone, Digital Diary and other electronic gadgets/device, in any form is strictly prohibited. Any candidate found in possession of above gadgets during the exam will be dealt with under the clause "resorting to adoption of unfair means in the examination" and the result of such candidates will be liable to be cancelled by the Institute.
