Section 31 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
31.
(1)The Board or any other authority empowered by it by general or special order may-(a)institute disciplinary proceeding against any employee ;(b)direct a disciplinary authority to institute disciplinary proceeding against any employee on whom that disciplinary authority competent to impose under these rules any of the penalties specified in Rule 29.(2)A disciplinary authority competent under these rules to impose on any employee any of the penalties specified in Rule 29 may institute disciplinary proceedings against that employee for the imposition of any of the penalties specified in Rule 29.
