Section 13 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
13. Employment of irregular or improper means.
- A candidate who is or has been declared by the Commission/Appointing Authority guilty of impersonation or of submitting fabricated documents, which have been tampered with or of making statements which are incorrect or false or of suppressing material information or using or attempting to use unfair means in the examination or interview or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or appearance at any interview, shall in addition to rendering himself liable to criminal prosecution to be debarred either permanently or for specified period:-(a)by the Commission/[Recruiting Authority or the Appointing Authority, as the case may be,] [Substituted 'Appointing Authority' by Notification No. G.S.R. 118, dated 1.12.2015 (w.e.f. 5.3.1986).] from admission to any examination or appearance at any interview held by the Commission/[Recruiting Authority or the Appointing Authority, as the case may be,] [Substituted 'Appointing Authority' by Notification No. G.S.R. 118, dated 1.12.2015 (w.e.f. 5.3.1986).] for selection of Candidates, and(b)by the Government from employment under the Government.
