Section 27(a) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
(a)The examiner shall not make known the marks obtained by a candidate either before or after the publication of the results by the Council, nor shall he/she make known the nature of any correspondence that may have passed between him and his co- examiner, unless it be to refer it to the Registrar. In case of any such leakage, the person concerned will be liable not only for disqualification but his remuneration will be also be forfeited.
