Section 83A(9) in The Central Goods and Services Tax Rules, 2017
(9)Guidelines for the candidates. - (i) NACIN shall issue examination guidelines covering issues such as procedure of registration, payment of fee, nature of identity documents, provision of admit card, manner of reporting at the examination center, prohibition on possession of certain items in the examination center, procedure of making representation and the manner of its disposal.(ii)Any person who is or has been found to be indulging in unfair means or practices shall be dealt in accordance with the provisions of sub-rule (10) An illustrative list of use of unfair means or practices by a person is as under: -(a)obtaining support for his candidature by any means;(b)impersonating;(c)submitting fabricated documents;(d)resorting to any unfair means or practices in connection with the examination or in connection with the result of the examination;(e)found in possession of any paper, book, note or any other material, the use of which is not permitted in the examination center;(f)communicating with others or exchanging calculators, chits, papers etc. (on which something is written);(g)misbehaving in the examination center in any manner;(h)tampering with the hardware and/or software deployed; and(i)attempting to commit or, as the case may be, to abet in the commission of all or any of the acts specified in the foregoing clauses.
