Section 34 in The Orissa Boiler Operation Engineers' Rules, 2000
34. False testimonials.
- If on enquiry the Member-Secretary is satisfied that any testimonial submitted by a candidate is false in any material particular, he shall submit his findings to the Chairman who may by a written order debar such candidate from being admitted to-any subsequent examination held under these rules. If, on the strength of any such testimonials, a candidate has already been admitted to an examination, he shall be deemed to have failed in such examination and any certificate granted to him as a result of his having been declared to have passed such examination, shall be forthwith recalled and be cancelled by a notification published in the Official Gazette.[Provided that before any such candidate is debarred from being admitted to any subsequent examination under these rules or before any certificate is cancelled, under this rule, the candidate or the holder of such certificate, as the case may be, shall be given a reasonable opportunity of being heard in the matter.] [Substituted vide Orissa Gazette Extraordinary No. 1827 dated 28.11.2003.]
