Section 9 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
9.
If during an examination a candidate is found :-(a)in possession of a paper, book or note, or(b)in possession of a foot rule or any other instrument with note(s) written on it, or(c)in possession of clothes, with notes written on them, or(d)having notes written on any part of his body, or(e)having notes written on the table, desk, bench, chair or stool occupied by him, or(f)in possession of any other helpful material relating to the subject of examination of the day, his result for that examination shall be cancelled and he may be disqualified from appearing in any examination of the Board for a period which may extend to three consecutive examinations :Provided that if a candidate is found having in his possession or accessible to him papers, book(s) or notes due to inadvertence and which could be of assistance to him, but has not made use of them, he may be debarred from passing in that paper as a disciplinary measure and without any implication of moral turpitude.Explanation. - An objectionable material shall be deemed to relate to the subject of examination of the day, even if it does not contain any matter which is helpful in directly answering a question set in the question paper of the day, provided such material relates to the subject of the examination of the day.
