Section 25 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
25. Submission of petitions and memorials.
(1)Any employee or a group of employee desiring to place a claim or seeking redress of his or their grievance in any matter connected with the service condition shall ordinarily address the authority at the lowest level competent to deal with the matter or the authorities superior to the officer against whose order or action redress is being sought for. If the employee or the group of employees does not receive within a reasonable time any intimation of the action taken or of the redress given by the said authority, or is not satisfied with the action taken or the redress given by the said authority, or employee or the group of employees may directly address higher authorities, including the Board seeking interview or intervention.(2)Any employee desiring to apply for any other post shall apply through his appointing authority who shall unless there is any disciplinary proceedings pensing against the employee, forward the application to the addressee.An employee, may, if necessary send an advance copy of the application direct to the addressee.
