Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(a) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(a)A Government servant appointed in the Board's service on the basis of his application in response to advertisement or circulation of vacancies shall on expiry of the period of probation either resign from Government service or revert to his parent office. The Government servant shall be required to intimate his option in this regard to his parent office at least three months before the expiry of the period of probation.