Section 16 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
16. Gross misconduct.
(1)If a candidate is found guilty of serious misconduct or misbehaves with the Superintendent or any other member of the Supervisory Staff or any member of the inspection team or the flying squad or with another candidate inside or outside the examination hall during the entire period of examination, his result for that examination shall be cancelled and he shall be disqualified from appearing in next three to five consecutive examinations of the Board according to the nature of his misconduct or misbehaviour.(2)If a candidate leaves the examination hall/room on any day of the examination at any time before the half time is over, without the permission of the Superintendent or any member of the Supervisory Staff, his result for that examination shall be cancelled and he may be disqualified from appearing in any examination of the Board for a period which may extend to three consecutive examinations.
