Section 32(4) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(4)The disciplinary authority shall deliver or cause to be delivered to the employee a copy of the articles of charges, the statement of the imputation of misconduct or misbehaviour and a list of documents and witnesses by which each article of charge is proposed to be sustained and shall require the employee to submit within such time as may be specified a written statement of his defence and to stale whether he desires to be heard in person.
