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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(1)If a candidate is found using unfair means in the examination the invigilator shall report such matter to the Superintendent of the centre. A written explanation shall be obtained from such an examinee on the prescribed charge-sheet and the Superintendent of the centre shall take into his possession all connected papers including the answer book and the materials but shall permit him to appear for the rest of the examination after giving him a fresh answer book. The Superintendent of centre shall immediately thereafter report the matter with full details of evidence and as per instructions of the Board to the secretary who shall place it before the Examination Committee for necessary action.