Section 15 in Rajasthan Police Subordinate Service Rules, 1989
15. Employment of Irregular or Improper Means.
- A candidate who is or has been declared by the Recruitment Board/Commission or the Appointing Authority guilty of impersonation or of submitting fabricated documents, which have been tempered with or suppressing material information or of 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 interview may, in addition to rendering himself liable to criminal prosecution be debarred either permanently or for a specified period:-(a)by the Recruitment Board/Commission or the Appointing Authority for admission to any examination or appearance at any interview to be held under the provisions of these Rules, and(b)by Government from employment under the Government.
