Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(15) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(15)If in the opinion of the Examination/Result Committee a candidate(s) is/are found to have used unfair means or suspected to have used unfair means, whether reported by the Centre Superintendent/ Examination Committee or not, or have concealed any fact or made a false statement in his application forms or rules to secure undue admission to an examination or has/had committed fraud (including impersonation) at the examination or is/was guilty of a moral offence or indiscipline, the Examination/Results Committee pending inquiry may withhold his result and/award one or more of the punishments mentioned above.