Section 19 in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
19. Employment of irregular or improper means.
- A candidate who is or has been declared by the Commission/Board or the Appointing Authority, as the case may be, guilty of impersonation or of submitting fabricated documents or document which have been tampered with or of making statements which are incorrect or false or of suppressing material information or of using or attempting to use unfair means in the examination or interview or otherwise resorting to any other irregular or improper means whatsoever for obtaining admission to the examination or interview, may in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specific period,-(a)by the Commission/Board or the Appointing Authority, as the case maybe, from admission to any examination of appearance at any interview held by the Commission/ Board or the Appointing Authority, as the case may be, for selection of candidates: and(b)by the Government from employment under the Government.
