Section 32(15) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(15)If it shall appear necessary before the close of the case on behalf of the disciplinary authority the inquiring authority may in its discretion, allow the Presenting Officer to produce evidence not included in the list given to the employee or may itself call for new evidence or re-call and re-examine any witness and in such case the employee shall be entitled to have, if the demands it a copy of the list of further evidence proposed to be produced and and an adjournment of the inquiry for three clear days before the production of such new evidence exclusive of the day of adjournment and the day to which the enquiry is adjourned. The inquiring authority shall give the employee an opportunity of inspection of such documents before they are taken on the record. The inquiring authority may also allow the employee to produce new evidence if it is of the opinion that the production of such evidence is necessary in the interests of justice.
