Section 12A in The Bihar Finance Service Rules, 1953
12A. [ Penalties for using unfair means, false personation, etc. [Rule 12A Inserted vide. BFS/A603/57-C.T.-1949-F.T. dated 1.2.1958.]
- If any candidate is found guilty of-(i)resorting to any irregular or improper means for obtaining admission to the examination; or(ii)impersonating another candidate or being impersonate by any person at the written or viva voce examination; or(iii)submitting fabricated document or documents which have been tampered with; or(iv)making statements which are incorrect or false; or suppressing material information; or(v)communicating with any person for the purpose of getting help or for aiding any other candidate; or(vi)using any other unfair means in the examination hall; or(vii)unruly behaviour in the examination hall or violating any instruction issued by the Commission;he may be expelled from the examination hall by the Commission or by any person authorised by them in this behalf. In such cases, the Commission may also invalidate his answer books or deduct such marks as they consider fit and in addition to rendering himself liable to criminal prosecution, the candidate may be debarred either permanently or for a specified period-(a)by the Commission, from admission to any examination or appearance at any interview held by the Commission for selection of candidates; and(b)by the State Government for employment under Government.]
