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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(2)(i) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(i)if the enhanced penalty, which the appellate authority proposes to impose, is one of the penalties specified in Clauses (v) to (ix) of Rule 29 and an enquiry under Rule 32 has not already been held in the case, the appellate authority shall, subject to the provisions of Rule 37, itself hold such inquiry or direct that such enquiry be held in accordance with the provisions of Rule 32 and thereafter, on a consideration of the proceedings of such enquiry makes such orders as it may deem fit;