Section 32(1) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(1)No order imposing any of the penalties specified in Clauses (v) to (ix) of Rule 29 shall be made except after an enquiry held as far as may be, by the public servants (Inquiries) Act, 1850 (37 of 1850) where such enquiry is held under that Act.
