Section 29 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
29. Use of Unfair means for admission to examination.
- A candidate obtaining admission to an examination by making a false representation in the admission by suppression of material information relating to his eligibility for the examination shall be dealt with as under :If the candidate falsely claims to have passed a previous examination, he shall be disqualified from appearing in any examination of the Board for a period which may extend from four to nine consecutive examinations as the Board may determine. In case he has already taken the examination, his result for that examination shall also be cancelled.If the false representation or suppression of material information pertains to any matter not covered by clause (i) above, he shall be disqualified from appearing in any examination of the Board for a period of four to nine consecutive examinations as the Board may determine in each case. In case he has already taken the examination his result for that examination shall also be cancelled.
