Section 6 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
6. Powers to abolish a post.
- (i) The Board may abolish any post even a permanent one, with the approval of the State Government, if the Board considers that the continuance of the post is no longer necessary. If any post is abolished, the services of the incumbent holding the post may be terminated by the Board after giving 3 months' notice or 3 months' pay and allowances in lieu of the notice. The employee may get retirement benefit if admissible under the appropriate rules, for a period of service rendered by him under the Board.(ii)A person whose service has been terminated or who has been served with a notice under sub-rule (i) may be offered any other post by the Board, if there be any vacancy and if the person accepts such post, the Board may appoint him to that post.
