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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(18) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(18)The inquiring authority may, after the employee closes his case and shall if the employee has not examined himself generally question him on the circumstances appearing against him in the evidence for the purpose of enabling the employee to explain any circumstances appearing in the evidence against him.