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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(ii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(ii)Retirement benefits on the basis of qualifying service shall accrue to the employees of the Board, other than Government servants appointed on deputation from the State Government, at the rate and in the manner as may be prescribed by the Board by regulation.