Orissa Non-Gazetted Veterinary Technical Service Rules, 1983
9. Penalties for Misrepresentation or fraud
candidate who is or has been declared by the Board guilty of impersonation or of submitting fabricated documents or documents 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 otherwise resorting to any other irregular or improper means for obtaining admission to thy examination or for attempting to obtain support in his favour by any means may, in addition to rendering himself to any other liability be debarred either permanently or for a specified period -
(a) by the Board from admission to any examination or appearance at any interview held by the Board for selection of candidates;
(b) by the Government from employment under the Government.
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