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State of Bihar - Section

Section 35 in Bihar Boilers Attendants' Rules, 1948

35. False testimonials.

- If on inquiry the Secretary is satisfied that any testimonial submitted by a candidate is false, he shall place all the facts before the Board and with the approval of the Board he shall by written order debar such candidate from being admitted to any subsequent examination held under these Rules and if upon submission of any such testimonial a candidate has already been admitted to examination, he shall be deemed to have failed in such examination and any certificate obtained by him by reason of having been declared to have passed such examination shall be forthwith cancelled by the Secretary.