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

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State of Tripura - Subsection

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

(ii)if the enhanced penalty which the appellate authority purposes to impose is one of the penalties specified in Clauses (v) to (ix) of Rule 29 and an enquiry under Rule 32 has already been held in the case the appellate authority shall make such orders as it may deem fit ; and

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State of Tripura - Subsection

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