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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa Statistics and Economics Service Rules, 1979

(1)If an examinee is found to be using or have used unfair means in the examinations the following penalties, may, without prejudice to any other action that may, be taken against him by the Government, be imposed on him, namely :
(a)Cancellation of result of examination in any paper or papers,
(b)Debarring from appearing at the examination papers in same chance,
(c)Debarring from appearing at the examination in subsequent chance not exceeding two successive chances other than that specified in Clause (b) of Sub-rule (1).