Section 33(c) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
(c)(i)A candidate who writes during the examination either on a blotting paper or any other piece of paper, a question set in the paper or solution thereof, he shall be disqualified for one year.(ii)A candidate found guilty of passing on during the examination, a copy of a question set in the paper or solution thereof, to any one, shall be disqualified for two years including that in which he has appeared.(iii)A candidate found in possession of a solution to question set in the paper through connivance of any member of the supervisory or other staff or some outside agency shall be disqualified for two years. The person rendering such help shall also be disqualified for three years and shall be liable to such other punishment as the Board of Studies or U.M.C. Committee may deem fit.(iv)A candidate found guilty of having made previous arrangement to obtain help in connection with a question paper, but who is not covered by (i) or (ii) or (iii) above, shall be disqualified for 2 years according to the nature of the misconduct.
