Section 14 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
14. Swallowing destroying evidence.
- If during an examination a candidate swallows or attempts a swallow a note or paper or runs away with it, or causes disappearance or destruction thereof or attempts to destroy any such material, his results for that examination shall be cancelled and he shall be disqualified from appearing in any examination of the Board for a period which may extend to three consecutive examinations.
