Section 15 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
15. Leave and leave salary.
- The employees of the Board (including the Government servants on deputation to the Board) shall be entitled to leave as per leave rules and orders applicable to the Government servants in the Slate Government. For this purpose the Secretary will act as the leave sanctioning authority of all Class III and Class IV employees (including Government servants appointed on deputation) and the President will act as the leave sanctioning authority for all Class I and Class II officers.
