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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tripura - Subsection

Section 30(2) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(2)Without prejudice to the provisions of sub-rule (1), any of the penalties specified in Rule 29 may be imposed on an employee by the appointing authority.