Section 18 in Rajasthan Rural Ayurvedic, Unani, Homoeopathy and Naturopathy Subordinate Service Rules, 2008
18. Employment of irregular or improper means.
- A Candidate who is or has been declared by the Appointing Authority or Commission as the case may be guilty of impersonation or of submitting fabricated documents which have been tampered with or of making statements which are incorrect or false or of suppressing material information or of using or attempting to use unfair means in the examination or interview or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or appearing at any interview may, in addition to rendering himself liable to criminal prosecution , be debarred either permanently or for specified period-(a)By the Appointing Authority or commission as the case may be from admission to any examination or appearance at any interview held by the government or commission for selection of candidates, and(b)By the Government from employment under the Government.
