AIR 1968 PUNJAB AND HARYANA 14 ::1967 CurLJ 792 ::69 Pun LR 871 ::ILR (1967) 2 PunjHar 711

Punjab And Haryana High Court

Hon'ble Judge(s): Shamsher Bahadur, P. C. Pandit, P. D. Sharma , JJJ

Punjab University Calendar 1964-65 , Vol.I— Disqualification under Regn. 13(b) - Expression "To have taken the examination with notes written on slide rules cover" - Means that candidate must have used or taken assistance of such notes during examination. In all the contingencies contemplated by Regulation 13(b), there was some deliberate conscious overt act on the part of the candidate during the course of the examination. The words 'to have taken the examination', when read in the context would mean that the candidate must have actually used or taken the assistance of such notes during the course of the examination, before he can be found guilty under this Regulation. If such notes were not made use of by the candidate and he was merely in possession thereof, then his case would be covered by Regulation 12(b), if such possession was innocent and by Regulation 12(c), if the possession was mala fide.(Para 12)