Section 47(1) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(1)Notwithstanding anything contained in these rules-(i)the Government at any time, or(ii)the appellate authority, within six months of the date of the order proposed to be reviewed, may, either on its own motion or otherwise call for the records of any enquiry and review any order made under these rules from which an appeal is allowed but from which no appeal has been preferred or from which no appeal is allowed and may-(a)confirm, modify or set aside the order, of(b)confirm, reduce enhance or set aside the penalty imposed, or(c)remit the case to the authority which made by order or to any other authority directing such authority to make such further inquiry as it may consider proper in the circumstances of the case ; or(d)pass such other orders as it may deem fit:Provided that no order imposing or enhancing any penalty shall be made by any reviewing authority unless the employee concerned has been given a reasonable opportunity of making a representation against the penalty proposed and where it is proposed to impose any of the penalties specified in Clause (v) to (ix) of Rule 29 or to enhance the penalty imposed by the order sought to be reviewed to any of the penalties specified in those clauses no such penalty shall be imposed except after an inquiry in the manner laid down in Rule 32.
