Section 32 in The M.P. Boiler Operation Engineers' Rules, 1968
32. False testimonials.
- If on enquiry the Secretary is satisfied that any testimonial submitted by a candidate is false in any material particular, he shall submit his findings to the Chairman of the Board of Examiners who may by written order debar such candidate from being admitted to any subsequent examination held under these rules. If on the strength of any such testimonial a candidate has already been admitted to an examination he shall be deemed to have failed in such examination and any certificate granted to him as a result of his having been declared to have passed such examination shall be forthwith recalled and be cancelled by a notification in the official Gazette; provided that before any certificate is cancelled under this rule, the holder thereof shall be given a reasonable opportunity of being heard in the matter.
