Section 34(a) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
(a)If a candidate is found guilty of deliberately disclosing his identity of making or marking any distinctive marks or indication in his answer-book for that purpose, he shall be disqualified for the examination concerned, if such an examination is held once a year and for two examinations including that in which he was found guilty, if such examination is held twice a year.
