Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(12) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(12)A candidate to have committed an act of indiscipline which includes subjecting of any physical assault on Centre Superintendent and/or Invigilator or any staff connected with the conduct of an examination in their period prior to the commencement and of two months immediately following the close of such examination, declaration of results of such examination shall be deemed to be an offence under sub-sections (1) and (2) of Section 21 of the Act the matter shall be reported to the Secretary with the proper and full, evidence and thereupon the case(s) shall be put up before the examination committee