Section 8 in The Central Secretariat Service Assistants' Grade (Direct Recruit Competitive Examination) Regulations, 2010
8. Penalty for misconduct. - A candidate who IS or has been declared by the Commission to be guilty of -
(a)obtaining support for his candidature by any means, or(b)impersonating, or(c)procuring impersonation by any person, or(d)submitting fabricated documents or documents which have been tempered with, or(e)making statements which are incorrect or false, or suppressing material information, or(f)resorting to any other irregular or improper means in connection with his candidature for the examination, or(g)using unfair means in the examination hall, or(h)misbehaving in the examination hall, or(i)attempting to commit, or as the case may be, abetting the Commission of all or any of the acts specified in the foregoing sub-regulations,shall in addition to rendering himself liable to criminal prosecution, be liable -(A)to be disqualified by the Commission from the examination for which he IS a candidate, or(B)to be debarred either permanently or for a specified period(i)by the Commission from any examination or selection held by them;(ii)by the Central Government from any employment under them; and(C)if he is already in service under Central Government to disciplinary action under the appropriate rules.Provided that no penalty under this regulation shall be imposed except after -(i)giving the candidate a reasonable opportunity of making such representation in writing as he may wish to make in that behalf, and(ii)taking the representation, if any submitted by the candidate, within a period allowed to him, into consideration.
