Section 28 in Central University of Gujarat (Amendment) Statutes, 2018
28. Resorting to unfair means or trying to influence in any way for examination results shall be considered as a serious offence and any candidate found guilty of such offence on the report of any person duly authorized to conduct the examination, shall be liable to have his name removed from the list of candidates entered for the Examination and may also be further dealt with in such manner as the Council may deem fit.
Candidates can be debarred/ disqualified by the Centre-In-Charge for any of the following reasons.
