Section 10 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
10. Permanent service.
- (i) The temporary posts which have been in existence for at least three years and are likely to continue indefinitely may be declared permanent by the Board at a meeting.(ii)An employee who has held a permanent post on probation shall be confirmed in the post on successful completion of the period of probation or the extended period of probation.(iii)An employee who has held a temporary post which is subsequently made permanent or who has held a permanent post on officiating basis may be confirmed in the post on completion of at least two years service in the post, if his work and conduct are considered satisfactory by the Board.(iv)The Services of a permanent employee shall be liable to termination at any time by three months notice in writing given by the appointing authority to the employee :(a)if he has been declared physically unfit for continuance in service by a Medical Board constituted for the purpose or(b)if he has absented himself from duty without the permission of the Secretary for a period of three months, or(c)if the post is abolished by the Board :Provided that no order terminating the services of a permanent employee under Clause (b) shall be made, except after giving the employee a reasonable opportunity of being heard.(v)The services of a permanent employee shall also be liable to termination by three months notice in writing given by the employee to the appointing authority.(vi)An employee, whose service is terminated under sub-rule (iv) or (v) shall be entitled to such terminal benefits as are admissible to the employees of the State Government is similar circumstances.
