Section 32(2) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(2)Wherever the disciplinary authority is of the opinion that there are grounds for inquiry into the truth of any imputation of misconduct or misbehaviour against an employee, it may itself inquire into or appoint, an authority to inquire into the truth thereof.Explanation. - Where the disciplinary authority itself holds the inquiry any reference in sub-rules (7) to sub-rule (20) and sub-rule (22) to the enquiring authority shall be construed as a reference to the disciplinary authority.
