Section 11 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
11. Copying or rendering help in copying.
- If during the course of an examination, a candidate is found -(i)having copied or indulging in copying from any paper, book or note, or(ii)having received or receiving assistance in any manner from another candidate in solving a question set in the question paper, or(iii)having allowed or is allowing any other candidate to copy any matter from his answer book or from any paper or note or book in his answer book or from any paper or note in his possession, or(iv)having rendered any assistance or rendering assistance to another candidate in any manner in solving any question set in the question paper,his result for that examination shall be cancelled, and he shall be disqualified from appearing in any examination of the Board for a period which may extend to three consecutive examinations.
