Section 8(vi) in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
(vi)if the candidate proceeded against brings to the notice of the Chairman within 30 days of the receipt by him of the decision of the Committee, such facts as in the opinion of the Chairman might have induced the Committee to come to a decision other than the one arrived at, the Chairman may order that such additional facts be reduced to writing, and placed before the Committee for reconsideration of the case. The Committee shall then reconsider the case. A unanimous decision of the Committee or the members present at a meeting after such reconsideration shall be final. In the event of difference of opinion between members of the Committee, the case shall be referred to the Chairman who will decide the same himself or refer it to the Board for decision.
