Section 11 in The Indian Police Service (Appointment by Limited Competitive Examination) Regulations, 2011
11. Disciplinary action .
- 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, 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 his candidature for the examination, namely:-(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 examination, or(viii)writing obscene matters or drawing obscene sketches In the scripts, or(ix)misbehaving In the examination hall including tearing off 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 examination, or(xi)violating any of the instructions Issued to candidates along with their admission certificates permitting them to take the examination, or(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(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 allotted to him, into consideration.
