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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tripura - Subsection

Section 28(c) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(c)where a case against him in respect of any criminal offence is under investigation inquiry or trial.
(ii)An employee shall be deemed to have been placed under suspension by an order of the appointing authority-