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State of Tripura - Section

Section 30 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

30.

(1)The Board may impose any of the penalties specified in Rule 29 of any employee.
(2)Without prejudice to the provisions of sub-rule (1), any of the penalties specified in Rule 29 may be imposed on an employee by the appointing authority.