Section 282(xi) in Rajasthan Land Revenue (Land Records) Rules, 1957
(xi)Any [trainee] [Substituted 'candidate' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] found copying or allowing other [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] to copy or indulging in any other malpractice shall be liable to be turned out from the Examination Hall by the Chairman, and may be debarred from appearing at the subsequent papers.
