27. Alteration of the answers written at an examination, etc.
- No person shall,-(a)save in accordance with the rules or orders governing the conduct of an examination,-(i)change, modify, vary or alter the answers written by an examinee at such examination; or(ii)introduce additional answer books or sheets into an answer script or remove or substitute the answer scripts or any part thereof;(b)intentionally or knowingly,-(i)make incorrect entries in an answer script or marks register or marks card; or(ii)total or retotal wrongly the marks obtained by any candidate; or(iii)feed wrong data to the computer,intending thereby to wrongfully increase or decrease the marks awarded or to be awarded to the examinee at an examination.
