Section 20 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
20. Provident Fund Retirement Benefits.
- (i) Every employee of the Board, other than a Government servant on deputation from the State Government, shall subscribe to the Contributory Provident Fund at the rate and in manner as may be prescribed by the Board by regulation.(ii)Retirement benefits on the basis of qualifying service shall accrue to the employees of the Board, other than Government servants appointed on deputation from the State Government, at the rate and in the manner as may be prescribed by the Board by regulation.
