Section 23 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
23. Rights.
(a)Every employee shall have the right to form association unions or Federative Bodies of the employees.(b)Every employee shall have democrative rights, but no employee shall be a member of any political party. If any questing arises whether t a party is a political party, the decision of the Board shall be final.(c)Every employee may, subject to the conditions specified in the Appendix 1 to these rules, have a right to strike ; provided that this right shall not be available to any Officer of the Board.(d)Any employee may with prior intimation to the President and subject to the conditions laid down in Clause (d) of Rule 22 of these rules, participate in a radio or television programme ; provided that nothing should be said in such programme which-(a)incites communal and/or parochial feelings ;(b)goes against the unity and integrity of the State or the country.(e)Any employee may contribute any literary or scientific writing or write any letter to any newspaper or periodical subject to the provisions laid down in Clause (d).
