Section 3 in Tripura Board of Secondary Education Act, 1973
3. Establishment and incorparation of the Board of Secondary Education.
(1)The State Government shall, as soon as may be after this Act comes into force, establish a Board named the Tripura Board of Secondary Education.(2)The Board shall be a body corporate with perpetual succession and a common seal and shall be entitled to acquire, hold and dispose of property, to enter into contracts and to do all other things necessary for the purpose of this Act and shall sue and be sued by its name.
