Section 19 in Information Assistant, Class III, Competitive Examination Rules, 2015
19. Disciplinary action.
- A candidate who is or has been declared by the Board, to be guilty of-(a)obtaining support for his candidature by any means; or(b)impersonating; or,(c)procuring impersonation by any person; or(d)submitting fabricated documents or documents which have been tampered with; or(e)making statement which are incorrect or false or suppressing material information; or(f)restoring to any other irregular or improper means in connection with his candidature for the examination; or(g)using unfair means during the examination; or(h)writing irrelevant matter, including absurd language or pornographic matter, in the scripts; or(i)misbehaving in any other manner in the examination hall; or(j)harassing or doing bodily harm to the staff employed by the board for the conduct of the examination; or(k)attempting to commit or, as the case may be, abetting to commission of 'all or any of the acts specified in the foregoing clauses; or(l)violating any of the condition for admission to appear in the examination as prescribed and specified in the admission certificate, may, in addition to rendering himself liable to criminal prosecution, be liable-(1)to be disqualified by the Board from the examination for which he is a candidate, or(2)to be debarred either permanently or for a specific period-(i)by the Board from appearing in any examination or from any interview for direct selection to be held by it, or(ii)by the State Government from any employment under it:Provided that no penalty under clause (a) or (b) shall be imposed except after giving the candidate an opportunity of being heard or representation as he may wish to make in that behalf, or(3)to disciplinary action under the relevant rules, if he is already in Government service.
