Section 62(a) in The Orissa Homoeopathic Regulations, 1972
(a)A candidate helping or attempting to help another candidate or obtaining or attempting to obtain unfair assistance at examination shall, on the first occasion, on proof, if found guilty of such offence may be debarred from appearing for one year on the Faculty's examination and shall, if found guilty of the same offence on a second occasion may be permanently debarred from all subsequent examinations of the Faculty. The Presiding Officer will report the name of the offender and the offences committed to the Faculty giving full details of the case with a copy of the written report of the Invigilator or Observer, if any. The Faculty will communicate their decision to the Principal of the institution.
