Section 125 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
125.
Candidates found using unfair means or in possession of unauthorised or prohibited articles (paper, books, notes; etc.) in any of the Board examinations will be liable to be expelled from the examination of the paper concerned. The Results Committee shall be the final authority to decide whether the candidate is guilty under this regulation. The Committee may impose Higher penalties if it thinks that mere expulsion is not enough.
