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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(5)(c) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(c)Where the disciplinary authority itself inquires into any article of charge or appoints an inquiring authority for holding an inquiry into such charge, it may by an order appoint an employee of the Board or a legal practitioner ; to be known as the "Presiding Officer" to present on its behalf the case in support of the articles of charge.