Section 7(b) in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
(b)If during an examination a candidate is found having in his possession or accessible to him papers, books, notes or any other material which do not relate to the subject of the examination of the day and which could not possibly be of any assistance to him, the Secretary may drop the case against him. Such a case need not be reported to the Committee.
