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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Tripura - Subsection

Section 39(2)(ii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(ii)if the disciplinary authority is of the opinion that any of the penalties specified in Clauses (v) to (ix) of Rule 29 should be imposed on the employee is shall replace the service of such employee at the disposal of the lending authority and transmit to it proceeding of the inquiry for such action as it may deem necessary.