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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1) in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979

(1)If a candidate is found guilty of serious misconduct or misbehaves with the Superintendent or any other member of the Supervisory Staff or any member of the inspection team or the flying squad or with another candidate inside or outside the examination hall during the entire period of examination, his result for that examination shall be cancelled and he shall be disqualified from appearing in next three to five consecutive examinations of the Board according to the nature of his misconduct or misbehaviour.