Section 23 in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973
23. Punishment for misconduct.
- 1. Where in the opinion of the Chief Examiner a candidate has been guilty of any misconduct in relation to an examination (including insolence to any Examiner or disorderly or improper conduct in or about the room where the examination or a breach any of these rules, the candidate may be punished in one or more of the following ways namely :-(a)where the examination has not commenced or is not completed, the candidate may not be permitted to appear in the examination or, as the case may be to take further part therein;(b)where the result of the examination has been declared, the result of the candidate may be amended;(c)Where the candidate has been declared successful in the examination but has not been granted the necessary certificate, the certificate may be withheld, for such period as the Chief Examiner may direct;(d)The candidate may be debarred from appearing from any of the examinations under these rules, for such period a the Chief Examiner may direct.
