121A. [ Power of the Board or Department or Authority. [Inserted by Act 18 of 2017, w.e.f. 06.04.2017.]
- Notwithstanding anything contained in this Act, Board or Department or Competent Authority conducting examination shall have the power to,-(i)Withhold, suspend or cancel the result of a candidate or debar a candidate from taking its examination for up to three years if it is satisfied that the candidate has engaged in leakage of question paper or mass copying after giving the candidate an opportunity of being heard;(ii)recommend for suspension or withdrawal of recognition of an educational institution or an examination centre for upto three years, if it is satisfied that the educational institution or the examination centre is involved in leakage of question paper or mass copying after giving the concerned educational institution or the examination centre an opportunity of being heard.]
