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[Cites 0, Cited by 0] [Section 32(22)] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(22)(ii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(ii)The inquiring authority, where it is not itself the disciplinary authority shall forward to the disciplinary authority the. records of inquiry which shall include-