Section 37 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
37.
Notwithstanding anything contained in Rules 32 to Rule 36-(i)where any penalty imposed on Government servant on the ground of conduct which has led to his conviction on a criminal charge ; or(ii)where the disciplinary authority is satisfied for reasons to be recorded by it in writing that it is not reasonably practicable to hold an inquiry in the manner provided in these rules ; or(iii)where the Government is satisfied that in the interest of the security of the State it is not expedient to hold any inquiry in the manner provided in these rules ;the disciplinary authority many consider the circumstances of the case and make such orders thereon as it deems fit.
