Section 10 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
10. Possession of solution of question.
- If a candidate a found in possession of solution to a question, set in the question paper or a part thereof, received through the connivance of any inside or outside agency, except any other candidate sitting in the examination hall, 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.Explanation. - This regulation is meant to apply in cases where such assistance has been received from a member of the supervisory staff or other staff working at the examination centre or from any outside agency. Where assistance is received by a candidate from another candidate or assistance is given to a candidate by another candidate regulation 11 shall apply.
