Section 26(4) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
(4)No result shall however be amended after six months from date of declaration of results or after the commencing of the next examination under annual semester scheme whichever is earlier :Provided that the result of examination shall not be cancelled on the ground of a bona fide error of the Board after expiry of 90 days from the date of announcement of results of the examination :Provided further that internal assessment marks (Sessional, Games, Discipline) once communicated by institution and accepted by the Board shall not be altered after the declaration of results. In any case where the result of an examination has been declared and it is found that such result have been affected by any malpractice, fraud or any other improper conduct whereby a candidate has been benefited and has been party or privy to of such malpractice, fraud or improper conduct has been connived at such cases shall be placed before the Examination Committee of the Board for scrutiny. Examination Committee shall have power at any time notwithstanding the issue of a Diploma/Post-Diploma/Post-Graduate Diploma/any other diploma to amend the result of such candidates and makes such declaration as shall be considered necessary in this behalf.
