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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tripura - Subsection

Section 24(r) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(r)An employee shall be liable to be transferred form the main office of the board at Agartala to any other office in any part of the State of Tripura or outside the State ; if and when such offices are set up by the Board and vice versa ;