Section 33(d) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
(d)(i)A candidate found guilty of smuggling in an answer-book or a continuation sheet or taking out or arranging to send out or replacing or getting replaced answer-book or continuation sheet during or after examination, shall be disqualified for four years.(ii)A person found guilty of having written outside the examination hall answer-book or a continuation sheet for a candidate which the latter has smuggled into the examination hall shall be disqualified for three years.(iii)A candidate found guilty of serious misconduct towards the supervisory staff in or outside the examination hall shall be disqualified from appearing in any examination for a period of two to five years as may be (sic) UMC Committee according to the nature of misconduct.(iv)If a person who impersonates a candidate who is or has been a student on the rolls of a recognised college, he shall be disqualified from appearing in any examination held by the Council for a period of five years. But if he is not on the rolls of a College, he shall be declared as not a fit and proper person to be admitted to any future examination of the Council and the case, if necessary, may be reported to the police. The candidate who is impresionated, shall also be disqualified for five years.
