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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(5)(a) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(a)On receipt of the written statement of defence, the disciplinary authority may, itself inquire into such of the articles of charge as are not admitted, or if it considers it necessary so to do, appoint under sub-rule (2) as inquiring authority for the purpose, and where all the articles of charge have been admitted by the employee in his written statement of defence the disciplinary authority shall record its findings on each charge as it may think fit and shall act in the manner laid down in Rule 33.