Section 47(1)(ii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

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State of Tripura - Subsection

Section 47(1)(ii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(ii)the appellate authority, within six months of the date of the order proposed to be reviewed, may, either on its own motion or otherwise call for the records of any enquiry and review any order made under these rules from which an appeal is allowed but from which no appeal has been preferred or from which no appeal is allowed and may-

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State of Tripura - Subsection

Section 47(1)(ii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982