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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(viii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(viii)A permanent Government servant who retires from Government service with retirement benefits and is absorbed in the service of the Board under Clause (vii) shall be allowed to draw, in addition to the pay of the post under the Board, as fixed under that clause pensioner benefits, if any in respect of the past services under the Government as may be admissible to him under the rules of the Government.