Section 19 in Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012
19. Disciplinary actions.
- A candidate who is or has been declared by the Board to be guilty of-(i)obtaining support for his candidature by any means, or(ii)impersonating, or(iii)procuring impersonation by any person, or(iv)submitting fabricated documents or documents which have been tampered with, or(y)making statement which are incorrect or false or suppressing material information, or(vi)resorting to any other irregular or improper means in connection with his candidature for the Examination, or(vii)using unfair means during the Examination, or(viii)writing irrelevant matter, including absurd language or pornographic matter, in the scripts, or(ix)misbehaving in any other manner in the Examination shall, or(x)harassing or doing bodily harm to the staff employed by the Board for the conduct of the Examination, or(xi)attempting to commit or, as the case may be, abetting the commission of all or any of the acts specified in the foregoing clauses, or(xii)violating any of the conditions for admission to appear in the Examination as prescribed and specified in the admission certificate to take the Examination, may, in addition to rendering himself liable to criminal prosecution, be liable-(a)to be disqualified by the Board from the Examination for which he is a candidate, or(b)to be debarred either permanently or for a specified period-(i)by the Board, from appearing in any Examination or from any interview for direct selection to be held by it;or(ii)by the State Government from any employment under it:Provided that no penalty under clause (a) or (b) shall be imposed except after giving the candidate an opportunity of being heard; or(c)to disciplinary action under the relevant rules, if he is in Government service.
