Section 18A in The Rajasthan Judicial Service Rules, 1955
18A. [ Employment of irregular or improper means. [Inserted by Notification No. F. 47 (27) ,Judi/80 dated 23-11-1981 GSR 113, Published in Rajasthan Gazette Part IV-C dated 3-12-1981 page 343.]
- A candidate who is or has been declared by the Commission or the Appointing Authority as the case may be guilty of impersonation or of submitting fabricated documents which have been tempered 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 appearance at any interview shall, in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period.(a)by the Commission or the Appointing Authority as the ease may be from 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].
