Section 36 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
36. Cases of Misconduct.
(1)The Board of Studies/Examination Committee or any other Committee constituted for this purpose by the Chairman or the Council shall deal with cases of the alleged misconduct and use of unfair means in connection with the examinations. When the Board of Studies/Examination Committee or any other Committee is unanimous, its decision shall be final, if it is not unanimous, the matter shall be referred by the Chairman to the Council for final decision :Provided that in the case of all alleged cases of use of unfair means in connection with examination, in the opinion of the Chairman, facts have been brought to light within 30 days of the receipt of the decisions by a candidate, which had not been brought to the notice of Board of Studies/Examination Committee or any other committee set up for this purpose might have induced them to come to a decision other than the one arrived at then the Chairman may order that such facts be produced in writing and place before the Board of Studies/Examination Committee or such other committee. The Board of Studies/Examination Committee or such other committee which shall then reconsider the case. Unanimous decision of the Board of Studies/Examination Committee or such other Committee shall be final, but in the event of a difference of opinion, the case shall be referred by the Chairman to the Council for final decision.(2)If the Council is satisfied after enquiry that the integrity of the examination has been violated at an examination centre as a consequence of wholesale unfair assistance rendered to the examinees, the Council may order re-examination besides taking action relating to unfair means and may also abolish the examination centre for future or for a specific period.
