Section 11 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
11. Temporary service.
- (i) Each and every employee of the Board shall be deemed to be in temporary service until he has been declared permanent.(ii)An employee shall be deemed to be in quasi permanent service if he has been in continuous temporary service for more than three years.(iii)The services of a temporary employee, who is not in quasi permanent service shall be liable to termination at any time by a notice of one month in writing given either by the appointing authority to the employee or by the employee to the appointing authority.(iv)The services of an employee in quasi permanent services shall be liable to termination in the same circumstances and in the same manner as an employee in permanent service.(v)An employee whose service is terminated under sub-rule (iii) of (iv) shall be entitled to such terminal benefits, as are admissible to the employees of the State Government in similar circumstances.
