Section 18 in The Orissa Tourism Service Rules, 1980
18.
A candidate, who is or has been declared by the Commission guilty of giving wrong information or of submitting fabricated documents or documents which have been tampered with or of making statements which are incorrect or false or of suppressing materials information or for using or attempting to use any unfair means or otherwise resorting to any other irregular and improper means for obtaining support for his candidature may, in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period.(i)by the Commission from admission to any examination or from appearance at any interview held by them for selection of candidates; or(ii)by the State Government from employment under them.Part-VI Probation and ConfirmationProbation
