Section 33(3) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(3)If the disciplinary authority having regard to its findings on all or any of charge is of the opinion that any of penalties specified in Clauses (i) to (iv) of Rule 29 should be imposed don the employee, it shall notwithstanding anything in Rule 34 make an order imposing such penalty.
