Section 18 in The Orissa Staff Selection Commission Rules, 1993
18. Penalty.
- A candidate who is or has been declared by the Commission to be guilty of-(i)obtaining support for his candidature by any means; or(ii)impersonation; or(iii)procuring impersonation by any person; or(iv)submitting fabricated documents, or documents which have been tampered with; or(v)making statements which are incorrect or false or suppressing material information; or(vi)resorting to any other irregular or improper means in connection with his candidature for the examination; or(vii)adopting unfair means during the examination; or(viii)writing obscene language or pronographic matter, in the scripts; or(ix)misbehaving with the fellow examiners or the invigilators in any manner in the examination hall; or(x)harassing or causing bodily harm to the staff employed/engaged by the Commission for the conduct of the examination; or(xi)violating any of the instructions contained in the admission certificates; or(xii)attempting to commit or, as the case may be, abetting the Commission of all or any of the acts specified in the foregoing clauses shall be liable-(a)to be disqualified by the Commission from the examination for which he is candidate;(b)to be debarred, either permanently or for a specified period-(i)by the Commission, from appearing in any examination or selection held by them; or(ii)by the State Government, from entering to any employment under them; or(c)if he is already in service under Government to disciplinary action under the appropriate rules :Provided that no penalty under this rule shall be imposed except after-(i)giving the candidate an opportunity of making such representation to the Commission or Government, as the case may be, in writing as he may wish to make in that behalf ; and(ii)taking into consideration the representation, if any, submitted by the candidate within the period allowed to him by the Commission or the Government, as the case may be.
