Section 9(vii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(vii)If a Government servant deputed to the Board by the State Government, expresses in writing his desire to the absorbed in the Board's Service and the Board decides, having regard to the Recruitment Rules of the post if any to absorb him on a permanent basis on completion of two years continuous service, in the Board, such Government servant shall submit his letter of resignation/notice of retirement from Government service to his appointing authority through the Secretary of the Board and the letter of resignation/notice of retirement shall be forwarded by the Board to the appropriate appointing authority of the Government servant, together with the decision of the Board, the pay of a Government servant deputed to the Board by the State Government shall, upon his retirement from Government service with retirement benefits and permanent absorption in the service of the Board, be fixed on the date of his permanent absorption in the manner as prescribed by the Government for fixation of pay of re-employed pensioners.
