Section 21 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
21. Penalty for misconduct in the examination.
- A candidate who is or has been declared guilty of impersonation or of submitting fabricated document or documents specified in Sub-rule (3) of Rule 19 which has been tampered with or of making statements which are incorrect or false or of suppressing material information or of using or attempting support for his candidature may in addition to the liability for criminal prosecution, be debarred either permanently or for a specified period -(a)by the Commission from appearing at any [Preliminary Written Examination or Main] [Inserted vide O.G.E. No. 913 dated 9.5.2008.] written examination or any interview held by it for selection of candidates; and(b)by the Government, from employment under them as may be directed by the Commission or the Government, as the case may be.
