Section 62 in The Orissa Homoeopathic Regulations, 1972
62.
(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.(b)All communications between the candidates during examination are prohibited.(c)No candidate is permitted to have in his possession while in the examination hall any book, memorandum of pocket book, note book or paper whatsoever (even if these papers are in no way connected with the subject under the examination) except (i) the question paper, (ii) the Secretary's receipt, (iii) the book provided by the Board for writing out the answer ; and (iv) blotting paper supplied. A candidate disregarding this rule is liable to the penalty mentioned in (a) above.
