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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tripura - Subsection

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

(l)No employee, shall, in discharge of his official duties, deal with any matter if he or any member of his family is interested in such matter and every such matter shall be referred by the employee to his official superior and such matter shall be disposed of according to the instructions of the authority to whom such reference is made ;