Section 20 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
20. Awards and correspondence to be kept confidential.
- The Examiner shall not make known the marks obtained by the candidates either before or after the publication of the results by the Council, nor shall make known the nature of any correspondence which may have passed between him and his Co- Examiner, unless it be necessary to refer it to the Registrar. In case of any such leakage, the persons concerned is liable not only for disqualification but his remuneration will also be forfeited.Note. - Getting any assistance in preparation of awards or marking of answer-books, shall also render an Examiner liable to disqualification in addition to forfeiture of his entire remuneration.
