Section 38 in The Jammu and Kashmir Board of Professional Entrance Examination (BOPEE) Regulations, 2016
38. Violation of Regulations.
- (I) If any candidate disregards any of the regulations, a detailed report regarding this along with the statement of the candidate and the concerned Invigilator(s) must be forwarded separately through the representative of the Board and where a candidate refuses to make a statement, this fact must be mentioned in the report.(II)Use of unfair means in any manner by the candidates in the test and/or any attempt to disrupt the conduct of the test shall render such candidates liable for disqualification.(III)In the event of recovery of any incriminating material from any candidate, a complete report regarding the fact, giving details of the recovered material(s) time, date of recovery and the title of the paper, duly signed by the Superintendent, Dy. Superintendent, Assistant Superintendent and the concerned Invigilators along with the statement of the candidate (in case he/she refuses to make the statement, this fact be written in the report) must be forwarded separately to the Controller of Examinations, BOPEE.
