Section 37(6) in The U.P. Harcourt Butler Technical University Act, 2016
(6)Notwithstanding anything contained in any others provisions of this Act, it shall be lawful for the Board of Examinations or, as the case may be, for a committee or any person to whom the Board of Examinations has delegated its power in this behalf to debar an examinee from future examinations of the University, if in its opinion, such examinee is guilty of using unfair means at any such examination.
