Section 8 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
8. [ Unfair Means Cases Committee. [Substituted vide Punjab Government Gazette Part III dated 29.8.1985.]
- (i) The Board shall appoint annually one or two Committees to be called the Unfair Means Cases Committees to deal with the cases pertaining to the use of Unfair Means and Misconduct in the examinations conducted by the Board. Each Committee shall hold office from March 1 to February 28/29 of the following year; provided that the outgoing Committees shall continue in the office till the appointment of its successors.](ii)The Committee shall consist of three members, two members shall constitute the quorum for a meeting of the Committee.(iii)The Committee shall have the power to examine a candidate or any other person, including members of the supervisory staff, and any defence witness produced by a candidate, in order to arrive at a decision.(iv)When the Committee or the members present at a meeting of the Committee are unanimous on the findings in regard to a case the decision of the Committee shall be final except as provided in clause (vi) of this regulation.(v)If the Committee of the members present at a meeting of the Committee are not unanimous, the matter shall be referred to the Chairman, who will decide the same himself or refer it to the Board for decision.(vi)if the candidate proceeded against brings to the notice of the Chairman within 30 days of the receipt by him of the decision of the Committee, such facts as in the opinion of the Chairman might have induced the Committee to come to a decision other than the one arrived at, the Chairman may order that such additional facts be reduced to writing, and placed before the Committee for reconsideration of the case. The Committee shall then reconsider the case. A unanimous decision of the Committee or the members present at a meeting after such reconsideration shall be final. In the event of difference of opinion between members of the Committee, the case shall be referred to the Chairman who will decide the same himself or refer it to the Board for decision.
