Section 38(1) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(1)Where the service of an employee is lent to State Government or authority subordinate thereto or to local or to the authority (hereinafter in this rule referred to as the borrowing authority) the borrowing authority shall have the powers of the appointing authority for the purpose of placing such employee under suspension and of the disciplinary authority for the purpose of conducting a disciplinary proceeding against him :Provided that the borrowing authority shall forthwith inform the authority which lent the services of the employee (hereinafter in this rule referred to as lending authority) of the circumstances leading to the order of suspension of such employee or the commencement of disciplinary proceeding as the case may be.
