Section 36 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
36.
(1)Where two or more employees are concerned in any case, the authority competent to impose the penalty of dismissal from service on all against all of them as may be taken in a common proceeding.(2)Any such order shall specify-(i)the authority which may function as the disciplinary authority, for the purpose of such common proceeding ;(ii)the penalties specified in Rule 29 which such disciplinary authority shall be competent to impose ;(iii)whether the procedure laid down in Rule 32 and Rule 33 or Rule 34 shall be followed in the proceedings.
