Section 14 in The Rajasthan Subordinate Accounts Service Rules, 1963
14. Employment of 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 tampered with or of making statements, which are incorrect or false or of suppressing material information or 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 Commission admission to any examination or appearance at any interview held by the Commission for selection of candidates; and(b)by the Government from employment under the Government.
