Section 32(8) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(8)(a)The employee may take the assistance of any other employee to present the case on his behalf, but may not engage a legal practitioner for the propose unless the Presenting Officer appointed by the disciplinary authority is a legal practitioner, or the disciplinary authority having regard to the circumstances of the case so permits.(b)The employee may also take the assistance of a retired employee of the Board or a retired Government servant to present the case on his behalf subject to such conditions as may be specified by the President from time to lime by general or special order in this behalf.
