Section 16 in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008
16. Suppression of facts a disqualification.
- Any candidate who is found to have knowingly furnished any particulars which are false or have suppressed material information of a character, which if known would ordinarily have debarred him from getting an appointment to a grade or post, is liable to be disqualified, and, if appointed, to be dismissed from Service.
