Section 18 in Staff Nurse Class III, Competitive Examination Rules, 2013
18. Disciplinary action.
- A candidate who is or has been declared by the Examination authority to be guilty of:-(a)obtaining support for his candidature by any means, or(b)imprersonating, or(c)procuring impersonation by any person, or(d)submitting fabricated documents or documents which have been tampered with or#'(e)making statement which are incorrect or/false or suppressing material facts or information, or(f)restoring to any other irregular or improper means in connection with his candidature for the examination, or(g)using unfair means during the examination, or(h)writing irrelevant matter, including absurd language or pornographic matter in the scripts, or(i)misbehaving in any other manner in the examination hall, or(j)harassing or doing bodily harm to the staff employed by Examination authority for the conduct of the examination, or(k)attempting to commit or, as the case may be, abetting the commission of all or any of the acts specified in the foregoing clauses, or(l)violating any of the conditions for admission to appear in the examination as prescribed and specified in the admission certificate, may, in addition to rendering himself liable to criminal prosecution, be liable -(1)to be disqualified by the Examination authority from the examination for which he is a candidate, or(2)to be debarred either permanently or for a specified period-(i)by the Examination authority, from appearing in any examination or from any interview for direct selection to be held by it, or (ii) by the State Government, from any employment under it:Provided that-no penalty under clause (1) or (2) shall be imposed except after giving the candidate an opportunity of being heard or representation as he may wish to make in that behalf, or(3)to disciplinary action under the relevant rules, if he is in Government service.
