Section 32(e) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
(e)Candidate found to be or suspected to be guilty of using unfair means in the examination shall be permitted to answer the remaining part of his question paper on a separate Answer-Book and the answer-book in which the unfair means is suspected shall be seized by the Superintendent who shall send both the answer-books to the Registrar with his report. This will not effect the candidate's right to appear in the rest of examination in subsequent papers. If the candidate refuses to hand over the answer-book when demanded by the Superintendent when found or suspected to be guilty of unfair means, the Superintendent shall send a note of it with a witness of two invigilators to Registrar.
