Section 12 in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962
12. Employment by irregular or improper means.
- A candidate who is or has been declared by the Commission guilty of impersonation or of submitting fabricated documents which have been tempered with or of making statements which are incorrect or false or of suppressing material information or interview or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or appearance at any interview, in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period:-(a)by the Commission from admission to any examination or appearance at any interview held by the Commission for selection of candidates; and(b)by Government from employment under Government.
