Section 6(c) in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
(c)A 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 the question paper but on a separate answer-book (which includes a continuation sheet also) 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 Secretary with his report. This will not affect the candidate's right to appear in the rest of the examination in the subsequent papers.
