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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tripura - Subsection

Section 22(b) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(b)Every employee shall bear in mind that he is a public servant. He shall faithfully discharge his duties, shall always behave courteously with the member of the public or colleagues with whom he has to come in contact in the discharge of his duties as a public servant and shall always gray to help them in all possible ways through quick, efficient and faithful discharge of the duties assigned to him.