Section 36(2) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
(2)If the Council is satisfied after enquiry that the integrity of the examination has been violated at an examination centre as a consequence of wholesale unfair assistance rendered to the examinees, the Council may order re-examination besides taking action relating to unfair means and may also abolish the examination centre for future or for a specific period.
