Section 38(III) in The Jammu and Kashmir Board of Professional Entrance Examination (BOPEE) Regulations, 2016
(III)In the event of recovery of any incriminating material from any candidate, a complete report regarding the fact, giving details of the recovered material(s) time, date of recovery and the title of the paper, duly signed by the Superintendent, Dy. Superintendent, Assistant Superintendent and the concerned Invigilators along with the statement of the candidate (in case he/she refuses to make the statement, this fact be written in the report) must be forwarded separately to the Controller of Examinations, BOPEE.
