Section 16 in The Indian Postal Service (Group 'A') Rules, 1987
16. Penalty for misconduct.
- A candidate who is or has been declared by the commission to be quality of:(i)obtaining support for his candidature by any means.or(ii)impersonating,or(iii)procuring impersonating by any person;or(iv)Submitting fabricated documents or documents which have been tempered with,or(v)Making statements which are incorrect or false, or suppressing material information,or(vi)Resorting to any other irregular or improper means in connection with his candidature for the examination,or(vii)Using unfair means in the examination hallor(viii)writing irrelevant matter, including obscene language pornographic matter, in the script,or(ix)misbehaving in any other manner in the examination hall,or(x)harassing or doing bodily harm to the staff employed by the commission for the conduct of the examination.or(xi)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, 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 Government, from any employment under them; and(c)if he is already in services under the government, to a disciplinary action under the appropriate rules.
