Section 27 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
27. Awards and correspondence confidential.
(a)The examiner shall not make known the marks obtained by a candidate either before or after the publication of the results by the Council, nor shall he/she make known the nature of any correspondence that may have passed between him and his co- examiner, unless it be to refer it to the Registrar. In case of any such leakage, the person concerned will be liable not only for disqualification but his remuneration will be also be forfeited.(b)Getting any assistance in preparation of awards of marking of answer- books etc., shall also render an examiner liable for disqualification and forfeiture of his entire remuneration.
