91. Punishment for irregularities by teachers at examinations.
(1)Any teacher of an affiliated college or a teacher of the University who-• connives with or assists any candidate at an examination conducted by the University to do any malpractice at such examination; or• delays the valuation and return of answer books of candidates at any such examination which have been given to him for valuation;shall, without prejudice to any other action that may be taken against him, be liable for disciplinary action.(2)The Syndicate shall have the power to suspend the approval of the appointment of the teacher, in all cases where action is contemplated as per sub-section (1).
