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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(iv) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

(iv)Any kind of leakage of awards to any candidate directly or indirectly, shall render the examiner ineligible to continue as such. If any kind of such help or even assistance is established he/she shall not only be disqualified from the examinership of this Council but also subjected to confiscation of the whole or any part of his remuneration bill/charges or claims as a result of this misuse or neglect.