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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Tripura - Subsection

Section 36(2)(i) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(i)the authority which may function as the disciplinary authority, for the purpose of such common proceeding ;