Section 32(h) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
(h)If the possession of such paper, book or notes is found to be mala fide, he may be disqualified for two years including that in which he was found guilty, if he is a candidate for an examination held once a year, or for four examinations, including the one in which he was found guilty, if he is a candidate for an examination held twice a year.
