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State of Punjab - Section

Section 30 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979

30. [ Forgeries in admission form roll Number slip. [Substituted vide Punjab Government Notification No. PSEB-EA.]

- A candidate who -
(i)submits an admission from with forged/false attestation, or
(ii)uses a forged document knowing or having reason to believe it to be forged for the purpose of seeking admission to an examination, or
(iii)submits an admission form purporting to be signed by himself but actually not signed by him, or
(iv)seeks admission into the examination centre on the basis of any forged/false/tampered with document/roll number slip.
shall be disqualified from appearing in that examination and the one following it which disqualification may be extended to three consecutive examinations. In case he has already taken the examination his result for that examination shall also be cancelled.]