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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tripura - Subsection

Section 22(g) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(g)Every employee shall once in every year submit in the prescribed form to the appointing authority a return of movable and immovable property and other assets owned/acquired or inherited by him or any member of his family ; provided that the Board may exempt Class IV employees from this requirement.