Section 32 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
32.
A candidate who is disqualified for use of unfair means, on the expiry of period of his dis-qualification be allowed the same number of chances as are missed by him (including the examination at which he was found guilty) because of disqualification.
