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[Cites 0, Cited by 0] [Section 32(8)] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(8)(b) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(b)The employee may also take the assistance of a retired employee of the Board or a retired Government servant to present the case on his behalf subject to such conditions as may be specified by the President from time to lime by general or special order in this behalf.