Section 8 in Ministry of Electronics and Information Technology, Section Officer, Limited Departmental Competitive Examination Rules, 2018
8. Penalty for impersonation or other misconduct.
- A candidate, who is or has been declared by the appointing authority to be guilty of -(i)obtaining support for his candidature by any means; 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 any other irregular or improper means in connection with his candidature for the examination; or(vii)using unfair means in the examination hall; or(viii)misbehaving in the examination hall; or(ix)attempting to commit or, as the case may be, abetting the Ministry of all or any of the acts specified in clauses (i) to (viii);may, in addition to the criminal proceedings, liable -(a)to be disqualified by the appointing authority from the examination; or(b)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.
