Section 10 in Jammu and Kashmir Combined Competitive Examination Rules, 2018
10. Securing candidature by illegal means.
- A candidate who is or has been declared by the Commission to be guilty of :-(i)Obtaining support for his candidature by the following means, namely :-(a)offering illegal gratification to ; or(b)applying pressure on ; or(c)blackmailing, or threatening to blackmail any person connected with the conduct of the examination ; or(ii)impersonation ; or(iii)procuring impersonation by any person; or(iv)submitting fabricated documents or documents which have been tampered with ; or(v)making statements which are incorrect or false or suppressing material information ; or(vi)resorting to the following means in connection with his candidature for the examination, namely :-(a)obtaining copy of question paper through improper means ;(b)finding out the particulars of the persons connected with secret work relating to the examination ;(c)influencing the examiners ; or(vii)using unfair means during the examination ; or(viii)writing obscene matter or drawing obscene sketches in the scripts ; or(ix)misbehaving in the examination hall including tearing of the scripts, provoking fellow examinees to boycott examination, creating a disorderly scene and the like ; or(x)harassing or doing bodily harm to the staff employed by the Commission for the conduct of their examination ; or(xi)being in possession of or using any mobile phone, pager or any electronic equipment or device or any other equipment capable of being used as a communication device during the examination ; or(xii)violating any of the instructions issued to candidates along with their admission certificates permitting them to take the examination ; or(xiii)attempting to commit or, as the case may be, abetting the commission of all or any of the acts specified in the foregoing clauses ; may in addition to rendering himself liable to criminal prosecution, be liable :-(a)to be disqualified by the Commission from the Examination for which he is a candidate ; and/or(b)to be debarred either permanently or for a specified period :-(i)by the Commission, from any examination or selection held by them ;(ii)by the State Government from any employment under them ; and(c)if he is already in service under Government to disciplinary action under the appropriate rules :Provided that no penalty under this rule shall be imposed except after :-(i)giving the candidate an opportunity of making such representation in writing as he may wish to make in that behalf ; and(ii)taking the representation, if any, submitted by the candidate within the period allowed to him into consideration.
