Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Tripura - Subsection

Section 47(1)(c) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(c)remit the case to the authority which made by order or to any other authority directing such authority to make such further inquiry as it may consider proper in the circumstances of the case ; or