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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(1)(b) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(b)direct a disciplinary authority to institute disciplinary proceeding against any employee on whom that disciplinary authority competent to impose under these rules any of the penalties specified in Rule 29.