Section 50 in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010
50.
A candidate who is or has been declared by the Commission to be guilty of any of the following:(i)Obtaining support for his candidature by unfair means,(ii)Impersonation,(iii)Procuring impersonation,(iv)Submitted fabricated documents or documents which have been tampered with,(v)Making false, or incorrect statements or suppressing material information,(vi)Resorting to any other irregular or improper means in connection with his candidature for the examination,(vii)Using unfair means during the examination,(viii)Writing irrelevant matter, including obscene language or pornographic matter in the script,(ix)Misbehaving in the examination hall,(x)Harassing or doing bodily harm to the supervisory officer/invigilators/staff employed by the Commission for the conduct of their examination, or to any other examinee,(xi)Violating any of the instructions issued to the candidates in their admission certificate/call letter,(xii)Attempting to commit all or any of the acts, specified in the foregoing clauses, may render him liable(a)for criminal prosecution, or(b)to be disqualified by the Commission from the examination for which he/she is a candidate, or(c)to be debarred permanently or for a specific period by the Commission from any examination or selection held by them. provided that no penalty under this rule shall be imposed except after:(i)giving the candidate an opportunity of making such representation 111 writing as he wishes to make in that behalf, and(ii)taking the representation if any, submitted by the candidate within the period allowed to him into consideration,Provided further that if any candidate is found to have been debarred by any other Commission, the candidate shall stand so debarred for the purpose of this Commission.
