Section 29(6) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
(6)If a candidate is found to use of unfair means which includes a candidate-(a)Before the start or during the examination writes either on the blotting paper / desk/ drawing instrument/desk slips/ admission card/any other piece of paper/question paper any solution of the question set in the paper complete or incomplete.(b)found guilty of passing during the examination a copy of question(s) set in the paper or a solution/answer complete or incomplete whereof to any one.(c)found possession of a complete or incomplete solution through connivance of any members of staff or some outside agency.(d)found guilty of smuggling in an answer book/continuation sheet taking out or arranging to send out or sent out.(e)found guilty of using abusive or obscene language or influencing the examiner by writing or by any means.(f)found guilty of possessing an unauthorised paper of any kind/note book or any other material either in pocket or person or inside or outside the desk seat shall be deemed to have adopted unfair means, and as such the Superintendent of the examination centre shall act in accordance with sub-regulation (1).(g)found guilty of having adopted unfair means covered by sub-regulations (2) to (5) and Clauses (a) to (f) above.
