Section 19 in Rajasthan Jails Subordinate Service Rules, 1998
19. Employment of irregular or improper means.
- A candidate who is or has been declared by the Appointing Authority/Commission guilty of impersonation, or of submitting fabricated documents or documents which have been tampered with, or of making statements which are incorrect or false, or of suppressing material information, or of using or attempting to use unfair means in the examination or interviews, 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 Appointing Authority/Commission for admission to any examination or appearance at any interview to be held under the provisions of these Rules, and(b)by the Government from employment under the Government.
