Section 11 in Rajasthan High Court Staff Service Rules, 2002
11. Employment of Irregular or Improper Means.
- A candidate who is or has been declared by the Appointing Authority, 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 restoring to any other irregular or improper means for obtaining admission to the examination or appearance at any interview or attempting to enlist support directly or indirectly for candidature by any means, shall in addition to rendering himself liable to criminal prosecution to be debarred either permanently or for specified period: -(a)by the Appointing Authority from admission to any examination or appearance at any interview held by the Appointing Authority for selection of candidates, and(b)by the Government from employment under the Government.
