Section 42(1) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(1)An employee including a person who has ceased to be in Board's service, may prefer an appeal against all or any of the orders specified in Rule 41-to the Government, when the order appealed against is of the Board ; to the Board, when the order is of the President; and to the President, when the order is of any other subordinate authority.
