Section 20 in Rajasthan Forest Subordinate Service Rules, 2015
20. Employment of irregular or improper means.
- In the case of recruitment to the service under these rules, a candidate who is or has been declared by the Commission/Appointing Authority guilty of impersonation or of submitting fabricated document or documents which have been tempered with or of making statements which are incorrect false or of suppressing material information or 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 interview may in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period:-(a)by the Commission/Appointing Authority from admission to appear at any examination or appearance at any interview held by the Commission/Appointing Authority for selection of candidates; and(b)by Government from employment under the Government.
