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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tripura - Subsection

Section 33(2) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(2)The disciplinary authority shall if it disagrees with the finding of the inquiring authority on any article of charge, record its reasons for such disagreement and record its own finding on such charge, if the evidence on record is sufficient for the purpose.