Section 42(3) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(3)An employee may prefer an appeal against an order imposing any of the penalties specified in Rule 29 to the Government where no such appeal lies to it under sub-rule (1) or sub-rule (2), if such penalty is imposed by any authority other than the Government on such employee in respect of his activities connected with his work as an office bearer of an association, federation or union participating in the joint consultation and negotiation as per provisions of Appendix 1 to these Rules.
