Section 34 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
34. Disqualifications.
(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.(b)A candidate found guilty of communicating or attempting to communicate directly or through a relative, guardian or friend with an examiner or with the Superintendent with the object of influencing him in the award of marks, shall be disqualified from passing that examination and the one following it.(c)A candidate found guilty of approaching or influencing directly or indirectly regarding his unfair means case, any member of the Board of Studies or member or officials of the Council, shall be disqualified for one year in addition to the punishment awarded to him for using unfair means.(d)Where a candidate has made an appeal to the examiner through an answer- book, such answer-book shall be liable to be cancelled.
