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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Tripura - Subsection Section 11(1) in Tripura Board of Secondary Education Act, 1973 (1)The Secretary to the Board shall be appointed by the State Government on such terms and conditions as the State Government may decide.
