Section 42 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
42.
(1)An employee including a person who has ceased to be in Board's service, may prefer an appeal against all or any of the orders specified in Rule 41-to the Government, when the order appealed against is of the Board ; to the Board, when the order is of the President; and to the President, when the order is of any other subordinate authority.(2)Notwithstanding anything contained in sub-rule (1)-(i)an appeal against an order in a common proceeding held under Rule 36 shall lie to the authority functioning as the disciplinary authority for the purpose of that proceeding is immediately subordinate ;(ii)where the person who made the order appealed against becomes by virtue of his subsequent appointment or otherwise the appellate authority in respect of such order shall lie to the authority to which such person is immediately subordinate.(3)An employee may prefer an appeal against an order imposing any of the penalties specified in Rule 29 to the Government where no such appeal lies to it under sub-rule (1) or sub-rule (2), if such penalty is imposed by any authority other than the Government on such employee in respect of his activities connected with his work as an office bearer of an association, federation or union participating in the joint consultation and negotiation as per provisions of Appendix 1 to these Rules.
