Section 28 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
28. Re-examination/Abolition of an examination centre.
- If the Board is satisfied after enquiry that the sanctity of an examination has been violated at an examination centre as a consequence of unfair assistance rendered to the candidates, on a mass scale, the Board may order re-examination besides taking any other action under these regulations and may also abolish the examination centre for future or for a specified period.
