Section 6 in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
6.
(a)The Superintendent of the Examination Centre shall report to the Secretary without delay by the first available mail after the finishing of the examination in that paper, each case where use of unfair means and misconduct in the examination is suspected or discovered, along with the evidence in support thereof and the statement, if any, of the candidate concerned on the form supplied by the Secretary for the purpose.(b)In case the candidate refuses to make a statement at the time of detection or later on the same day, he shall not be forced to do so but the fact of his refusal shall be recorded by the Superintendent/Supervisor/Detector, whosoever detected the case.(c)A candidate found to be, or suspected to be guilty of using unfair means in the examination shall be permitted to answer the remaining part of the question paper but on a separate answer-book (which includes a continuation sheet also) and the answer-book in which the unfair means is suspected shall be seized by the Superintendent, who shall send both the answer-books to the Secretary with his report. This will not affect the candidate's right to appear in the rest of the examination in the subsequent papers.
