Section 273(8) in Rajasthan Land Revenue (Land Records) Rules, 1957
(8)A candidate who is or has been declared by the [Commission] [Substituted 'Board' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] guilty of impersonation or of submitting fabricated documents, which have been tampered with or of making statements which are incorrect or of suppressing material information or using or attempting to use unfair means in the examination or otherwise resorting to any other irregular or improper means for obtaining admission to the examination shall, in addition to rendering himself liable to criminal prosecution be debarred from competitions either permanently or for a period specified by the [Commission] [Substituted 'Board' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).].[***] [Deleted '(9)' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).]
