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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tripura - Subsection

Section 24(g) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(g)No employee shall except in accordance with any general or special orders of the Board or in the performance of the duties assigned to him, communicate directly or indirectly any official document or any part thereof to any other employee or any other person or press to whom he is not authorised to communicate such documents or information;