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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(2) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(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.