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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(b) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(b)"Employees" means all the whole time Class I and Class II officers, the Class III and Class IV staff of the Board, including the Government servants appointed by the Board on the basis of their applications in response to advertisements, circulation of vacancies etc. who retains lien in Government post for a limited period.