Section 42(2) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(2)Notwithstanding anything contained in sub-rule (1)-(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 ;(ii)where the person who made the order appealed against becomes by virtue of his subsequent appointment or otherwise the appellate authority in respect of such order shall lie to the authority to which such person is immediately subordinate.
