Section 29(13) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
(13)In all the above cases and in cases where an examinee has concealed any fact or make a false statement in his application form or has committed a breach of rules to secure undue admission in an examination had committed fraud (including impersonation) at the Examination or is guilty of moral offence, indiscipline, the Examination Committee shall determine the punishment to be awarded in that case and the decision of the Examination Committee shall be final subject to the provisions of sub-clause (e) of Clause (i) of sub-section (2) and subsection (1-A) of Section 13 of the Act.The committee may award penalty which may be one or more of the following :
