Section 31 in Bihar Boiler Operation Engineer's Rules, 1960
31. False testimonials.
(1)If on enquiry the Secretary is satisfied that any testimonial submitted by a candidate is false in any material particular, he shall submit his findings to the Board. The Board may by a written order debar such candidate from being admitted to any examination held under these Rules. If on the strength of any such testimonial, a candidate has already been admitted to an examination, he shall be deemed to have failed in such examination and any certificate granted to him as a result of his having been declared to have passed such examination, shall be forthwith recalled and be cancelled by a notification in the Official Gazette.(2)Before taking any action under sub-rule (1) the candidate shall be given a reasonable opportunity of being heard in the matter.(3)Anybody aggrieved by the decision of the Board may within 30 days of the date of the order appeal to the State Government whose decision thereon shall be final.
