Section 39(2) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(2)In the light of the findings in the disciplinary proceedings conducted against the employee if the disciplinary authority is of the opinion that any of the penalties specified in Clauses (i) to (v) of Rule 29 should be imposed on him, it may, subject to the provisions of sub-rule (3) of Rule 33 and after consultation with the lending authority, pass such orders on the case as it may deem necessary :Provided that-(i)in the event of a difference of opinion between the borrowing authority and the lending authority the service of the employee shall be replaced at the disposal of the lending authority ;(ii)if the disciplinary authority is of the opinion that any of the penalties specified in Clauses (v) to (ix) of Rule 29 should be imposed on the employee is shall replace the service of such employee at the disposal of the lending authority and transmit to it proceeding of the inquiry for such action as it may deem necessary.
