Section 12 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
12. Suppression of facts.
- Any candidates who is found to have knowingly furnished any particulars which are false or to have suppressed material information of a character, which if known, would ordinarily have debarred him from getting an appointment in the Authority's service is liable to be disqualified, and, if appointed, to be dismissed from service.
