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

State of Tripura - Subsection

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

(b)If no written statement of defence is submitted by the employee, the disciplinary authority may itself inquire into the articles of charge or may, if it considers it necessary to do so, appoint under sub-rule (2), an inquiring authority for the purpose.