Section 70 in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963
70. Punishment for misconduct.
- Where in the opinion of the Director General of Shipping, a candidate has been guilty of any misconduct in relation to an examination (including insolence to any Examiner or disorderly or improper conduct in or about the room where the examination is held) or a breach of any of these rules, the candidate maybe punished in one or more of the following ways:(a)where the examination has not commenced or is not completed, the candidate may not be permitted to appear in the examination, or, as the case may be, to take further part therein;(b)where the result of the examination has been declared, the result of the candidate may be amended;(c)where the candidate has been declared successful in the examination but has not been granted the necessary certificate, the certificate may be withheld, for such period as the Director General of Shipping may direct;(d)the candidate may be debarred from appearing in any examination under these rules for such period as the Director General of Shipping may direct.
