89. Punishment for irregularities by teachers at examinations.
- Any teacher of an affiliated college or a teacher of the University who -(a). connives with, or assists, any candidate at an examination conducted by the University to do any malpractice at such examination; or(b). delays the valuation and return of answer books of candidates at any such examination which have been given to him for valuation;shall without prejudice to any other action that may be taken against him be liable for disciplinary action.
