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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(1) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(1)In the case of an appeal against an order of suspension the appellate authority shall consider whether in the light of the provisions of Rule 28 and having regard to the circumstances of the case, the order of suspension is justified or not and confirm or revoke the order accordingly.