Section 38 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
38. Opportunity of being heard.
- Where a candidate, alleged to have employed unfair means has not been afforded by the Superintendent of Examination opportunity to explain the misconduct of which he is reported guilty, the Examination Committee/Board of Studies shall call upon the candidate to show cause why action should not be taken against him for his misconduct. If the candidate fails to do so within 15 days of the issue of such notice, the Examination Committee/Board of Studies shall proceed with the case.
