Section 33 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
33. Taking of help from others.
(a)If a candidate is found talking to another candidate during the examination hours, his answer-book for that particular paper shall be liable to be cancelled.(b)If an answer-book shows that the candidate has received help from or given help to another candidate or if he is found copying or to have copies from any paper, book or note or to have allowed any other candidate to copy from his answer-book or note, to have taken the examination with notes written on any part of his clothing or body or table or desk or instrument (allowed in examination) or is guilty of swallowing or destroying any note or paper found on him or talking to a person outside the examination hall, while going to urinal or W.C. or consulting notes or books while outside the examination hall, he shall be disqualified for two years, including that in which he is found guilty, if such an examination is held twice a year.(c)(i)A candidate who writes during the examination either on a blotting paper or any other piece of paper, a question set in the paper or solution thereof, he shall be disqualified for one year.(ii)A candidate found guilty of passing on during the examination, a copy of a question set in the paper or solution thereof, to any one, shall be disqualified for two years including that in which he has appeared.(iii)A candidate found in possession of a solution to question set in the paper through connivance of any member of the supervisory or other staff or some outside agency shall be disqualified for two years. The person rendering such help shall also be disqualified for three years and shall be liable to such other punishment as the Board of Studies or U.M.C. Committee may deem fit.(iv)A candidate found guilty of having made previous arrangement to obtain help in connection with a question paper, but who is not covered by (i) or (ii) or (iii) above, shall be disqualified for 2 years according to the nature of the misconduct.(d)(i)A candidate found guilty of smuggling in an answer-book or a continuation sheet or taking out or arranging to send out or replacing or getting replaced answer-book or continuation sheet during or after examination, shall be disqualified for four years.(ii)A person found guilty of having written outside the examination hall answer-book or a continuation sheet for a candidate which the latter has smuggled into the examination hall shall be disqualified for three years.(iii)A candidate found guilty of serious misconduct towards the supervisory staff in or outside the examination hall shall be disqualified from appearing in any examination for a period of two to five years as may be (sic) UMC Committee according to the nature of misconduct.(iv)If a person who impersonates a candidate who is or has been a student on the rolls of a recognised college, he shall be disqualified from appearing in any examination held by the Council for a period of five years. But if he is not on the rolls of a College, he shall be declared as not a fit and proper person to be admitted to any future examination of the Council and the case, if necessary, may be reported to the police. The candidate who is impresionated, shall also be disqualified for five years.
