Section 29 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
29.
The following penalties may, for good and sufficient reasons and as hereinafter provided, be imposed on an employee namely :Minor penalties(i)censure;(ii)withholding of his promotion ;(iii)recovery from his pay of the whole or part of any pecuniary loss caused by him to the Board by negligence or breach of order;(iv)withholding of increments of pay ;Major penalties(v)reduction to a lower stage in the time scale of pay for a specified period with further directions as to whether or not the employee will earn increment of pay during the period of such reduction and whether on the expiry of such period, the reduction will or will not have the effect of postponing the future increments of his pay ;(vi)reduction to a lower time-scale of pay, grade post or service which shall ordinarily be a bar to the promotion of the employee to the time-scale of pay, grade, post or service from which he was reduced, with or without further direction regarding conditions of the restoration to that grands or service from which the employee was reduced and has seniority and pay on such restoration to that grade, post or service;(vii)compulsory retirement;(viii)removal from service which shall not be a disqualification for future employment under the Board/Government ;Explanation. - The following shall not amount to penally within the meaning of this rule, namely :(i)withholding of increments of pay of an employee for his failure to pass any departmental examination in accordance with the rules or orders governing the service to which he belongs or the post which he holds or the terms of his appointment;(ii)stoppage of an employee at the efficiency bar in the time scale of pay on the ground of his unfitness to cross he bar ;(iii)non-promotion of an employee, whether in a substantive or officiating capacity, after consideration of his case, to a service grade or post for promotion to which he is eligible ;(iv)reversion of an employee officiating in a higher service, grade or post to a lower service, grade or post, on the ground that he is considered to be unsuitable for such higher service, grade or post on any administrative ground unconnected with his conduct;(v)reversion of an employee, appointed on probation to any other service grade or post to his permanent service, grade or post during or at the end of the period of probation in accordance with the terms of his appointment or the rules and orders governing such probation;(vi)replacement of the service of an employee whose services had been borrowed from a State Government, at the disposal of the State Government or the authority from which the service of such employee had been borrowed ;(vii)compulsory retirement of an employee in accordance with the provision relating to his superannuation or retirement ;(viii)termination of service-(a)of an employee appointed on probation during or at the end of the period of his probation in accordance with the terms of Iris appointment or the rules and orders governing such probation;(b)of a temporary employee in accordance with the provisions of Rule 11;(c)of an employee employed under an agreement in accordance with the terms of such agreement.
