Section 11 in The Indian Forest Service (Appointment by Competitive Examination) Regulations, 1967
11. [ Disciplinary action. [Substituted by DP & AR Notification No. 11028/1/77-AIS (I)-C, dated 29th March, 1978.]
- A candidate who is or has been declared by the Commission to be guilty of-(i)[ obtaining support for his candidature by the following means, namely :(a)offering illegal gratification to, or(b)applying pressure on, or(c)blackmailing, or threatening to blackmail, any person connected with the conduct of the examination, or;](ii)impersonating, or(iii)procuring impersonation by any person, or(iv)submitting fabricated documents or documents which have been tampered with, or(v)making statements which are incorrect or false or suppressing material information, or(vi)[ resorting to the following means in connection with the candidature for the examination, namely : [Substituted by G.S.R. 682, dated 9th September, 1989.](a)obtaining copy of question paper through improper means,(b)finding out the particulars of the persons connected with secret work relating to the examination,(c)influencing the examiners, or,(vii)using unfair means during the examination, or](viii)[ writing obscene matters or drawing obscene sketches in the scripts, or [Substituted by G.S.R. 682, dated 9th September, 1989.](ix)misbehaving in the examination hall including tearing of the scripts, provoking fellow examinees to boycott examination, creating a disorderly scene and the like, or](x)harassing or doing bodily harm to the staff employed by the Commission for the conduct of their examinations; or(xi)[ violating any of the instructions issued to candidates alongwith their admission certificates permitting them to take the examination; [Inserted by Notification No. 11028/1/83-AIS (1), dated 29th September, 1983.](xii)attempting to commit or as the case may be abetting the commission of all or any of the acts specified in the foregoing clauses;]may, 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; and/or [Substituted by G.S.R. 682, dated 9th September, 1989.](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 Government to disciplinary action under the appropriate rules :[Provided that no penalty under Clause (a) or Clause (b) as the case may be, shall be imposed except after-(i)giving the candidate an 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 the period allowed to him, into consideration.]
