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

State of Tripura - Subsection

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

(a)informing the employee in writing of the proposal to take action against him and of the imputations of misconduct or misbehaviour on which it is proposed to be taken and giving him a reasonable opportunity of making such representation as he may wish to make against the proposal;