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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(2)(i) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(i)an appeal against an order in a common proceeding held under Rule 36 shall lie to the authority functioning as the disciplinary authority for the purpose of that proceeding is immediately subordinate ;