Section 39 in The Merchant Shipping (Examination of Engine Drivers of Sea-Going Ships) Rules, 1973
39. Punishment for misconduct.
- Where a candidate has been guilty of any misconduct in relation to an examination including copying, insolence to any Examiner or disorderly or improper conduct in or about the room where the examination is held, the candidate may be debarred from appearing in future examination for such period as the Chief Examiner may deem fit but not exceeding 12 months, in any case.Appendix `A'(See rule 2(b))Examiners
