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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(iv) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(iv)The services of an employee in quasi permanent services shall be liable to termination in the same circumstances and in the same manner as an employee in permanent service.