Section 32(f) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
(f)If a candidate is found having in his possession or accessible to him, papers, books or notes which do not relate to the subject of examination and which could not be of any assistance to him, no action may be taken against him. But the case must be reported to the Registrar with necessary papers. The Registrar need not report such a case to the Examination Committee.
