Section 34(2) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(2)The record of the proceedings in such cases shall include-(i)a copy of the intimation to the employee of the proposal to take action against him;(ii)a copy of he statement of imputation of misconduct or misbehaviour delivered to him;(iii)his representation, if any ;(iv)the evidence produced during inquiry ;(v)the finding on each imputation of misconduct or misbehaviour ; and(vi)the orders on the case together with the reasons therefor.
