Section 14 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
14. Notice of resignation.
- (i) A permanent employee shall not leave or discontinue his service under the Board without giving three month's prior notice in writing to the appointing authority of his intention to leave or discontinue the service ;Provided that the appointing authority may reduce the period of notice to one month at his discretion.(ii)A temporary employee, including an employee on probation shall not leave or discontinue his service under the Board without giving one month's prior notice in writing to the appointing authority.(iii)An employee before leaving the Board's service shall be required to hand over the charge of his post to a duly authorised employee, clear all his dues to the Board and obtain a no-demand certificate from the Board.(iv)It the conditions of this rule are fulfilled, the appointing authority shall accept the resignation of the employee in writing from a specified date.
