Section 24(a) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(a)No employee shall commit any misconduct as laid down in Section 5 of the Prevention of Corruption Act, 1947 (2 of 1947) or take any gratification other than the legal rumination or obtain valuable things without consideration or for consideration which he knows to be inadequate from persons concerned in proceeding or business transacted by such employee, as detailed in Section 161 and Section 165 of the Indian Penal Code, 1860 (45 of 1860);
