Section 41 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
41.
Subject to the provisions of Rule 40 an employee may prefer an appeal against all or any of the following namely :(i)an order of suspension made or deemed to have been made under Rule 28 ;(ii)an order imposing any of the penalties specified in Rule 29 whether made by the disciplinary authority or by any appellate or reviewing authority;(iii)an order enhancing any penalty imposed under Rule 29 ;(iv)an order which-(a)denies or varies to his disadvantages his pay and allowances, retirement benefits or other conditions of services as regulationed by rules or by agreements ; or(b)interprets to his disadvantage provisions of any such rule or agreement ;(v)an order-(a)stepping him at the efficiency bar in the time scale of pay on the ground of his unfitness to cross the bar ;(b)reverting him while officiating in a higher service, grade or post to a lower service, grade or post, otherwise than as a penalty ;(c)reducing or withholding the retirement benefits or denying the maximum retirement benefits admissible to him under the rules ;(d)determining the subsistence and other allowances to be paid to him for the period of suspension or for the period during which he is deemed to be under suspension or for any portion thereof;(e)determining his pay allowances-(i)for the period of suspension, or(ii)for the period from the date of his dismissal, removal, of his reduction to a lower service, grade, post time scale or stage in a time scale of pay to the date to his reinstatement in or restoration to his service, grade or post, or(f)determining whether or not he period from the date of his suspension or from the date of his dismissal, removal compulsory retirement or reduction to a lower service, grade, post time scale of pay or stage in a time scale of pay to the date of his reinstatement or restoration to his service, grade, or post shall be treated as a period spent on duty for any purpose.Explanation. - In this rule-the expression employee include a person who has ceased to be in Board's service.
