Section 32 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
32. Instructions for Superintendent of Examination Centres.
(a)Every day before the examination begins, the Superintendent shall call upon all the candidates to search their pockets and part with and deliver to him all papers, books or notes, which they may have in their possession. Where a late commer is admitted this warning shall be repeated to him at the gate.(b)The Superintendent shall send to the Registrar, every day declaration, signed by him and witnessed by all the invigilators then on duty to the effect that he did as a matter of fact call upon the candidates to search their pockets and to surrender all papers, books or notes in their possession and that all the latercomers were also given this warning as required in paragraph (a) above.(c)The Superintendent of the examinations shall report to the Registrar without delay and on the day of accurance if possible, each case where use of unfair means in the examination is suspected or discovered with full details of evidence and explanation of the candidate concerned on the form supplied by the Registrar for the purpose.(d)In case the candidate refuses to give a statement he is not to be forced to do so, only the fact of his refusal shall be recorded by Superintendent and attested by two other members of the invigilators on duty at the time of occurrence.(e)Candidate found to be or suspected to be guilty of using unfair means in the examination shall be permitted to answer the remaining part of his question paper on a separate Answer-Book and the answer-book in which the unfair means is suspected shall be seized by the Superintendent who shall send both the answer-books to the Registrar with his report. This will not effect the candidate's right to appear in the rest of examination in subsequent papers. If the candidate refuses to hand over the answer-book when demanded by the Superintendent when found or suspected to be guilty of unfair means, the Superintendent shall send a note of it with a witness of two invigilators to Registrar.(f)If a candidate is found having in his possession or accessible to him, papers, books or notes which do not relate to the subject of examination and which could not be of any assistance to him, no action may be taken against him. But the case must be reported to the Registrar with necessary papers. The Registrar need not report such a case to the Examination Committee.(g)If a candidate is found having in his possession or accessible to him papers, books or notes which could be of assistance to him, he may be debarred from passing in that paper as disciplinary measure without any implication of moral turpitude.(h)If the possession of such paper, book or notes is found to be mala fide, he may be disqualified for two years including that in which he was found guilty, if he is a candidate for an examination held once a year, or for four examinations, including the one in which he was found guilty, if he is a candidate for an examination held twice a year.
