Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tripura - Subsection

Section 24(s) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(s)An employee shall carry out all orders issued to him by the President the Secretary or those under whom he works, shall not be guilty of insubordination, intemperance, negligence of duty, moral turpitude and shall not set in violation of these rules.