Section 19 in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013
19. Employment of irregular or improper means.
- A candidate who is or has been declared by the Appointing Authority guilty of impersonation or of submitting fabricated documents or documents which have been tempered with or of making statement which are incorrect or false or suppressing material information or, of using or attempting to use unfair means in the examination or interview or otherwise resorting to any other irregular or improper means whatsoever 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 Appointing Authority from admission to any examination or appearance at any interview held by the Appointing Authority for selection of the candidate; and(b)by Government from employment under the Government.
