Section 22(h) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(h)Every employee shall sincerely discharge such duties, as may be assigned to him from time to time by the President, having regard to the post held by him. In case he is not satisfied with the assignment of duties he should still carry out the assigned duties but may prefer an appeal to the board, whose decision in the matter shall be final.
