Section 16 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
16. Employment of Irregular or Improper Means.
- A candidate who is or has been declared by the Government Appointing Authority 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 of 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 Board/Appointing Authority from admission to any examination or appearance at any interview held by the Board/ Appointing Authority for selection of candidates; and(b)By the Board from employment under the Board.
