Section 18 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
18. Impersonation.
- If any person impersonates for a candidate in the examination, he shall be dealt with us under :-(i)he shall be disqualified from appearing in any examination of the Board for a period which may extend to nine consecutive examinations;(ii)his conduct shall be reported to the Registrars of all Universities in India if he is on the rolls of a College or a University Department for such action as they deem fit to take in the matter;(iii)his conduct shall be reported for disciplinary action to the Managing body of the institution if he is an employee of a privately managed institution;(iv)his conduct shall be reported for disciplinary action to the Government if he is a Government employee;(v)if he does not fall in any of the categories mentioned above, his conduct shall be reported to the Police by the Board for registration of a case against him under the Law.(b)The result of the candidate who is impersonated for at the examination shall be cancelled and he shall be disqualified from appearing in any examination of the Board for a period which may extend to nine consecutive examinations.
