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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(1)(b) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(b)holding an inquiry in the manner laid down in sub-rules (3) to (22) of Rule 32 in every case in which the disciplinary authority is of the opinion that such inquiry is necessary ;