Section 10(2) in Civil Services (Departmental Examination), Punjab Rules, 2014
(2)A candidate who uses or attempts to use any unfair means in the departmental examination will render him self liable to any of the punishment specified in rule 6 of the All-India Services (Discipline and Appeal) Rules, 1969 or in rule 5 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, as the case may be.
