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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(d) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(d)Any employee may with prior intimation to the President and subject to the conditions laid down in Clause (d) of Rule 22 of these rules, participate in a radio or television programme ; provided that nothing should be said in such programme which-