Section 26 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
26. Employment in organisation having official dealing.
- (i) No employee shall use his position or influence directly or indirectly to secure employment for any member of his family in any private undertaking.(ii)No Class I Officer shall except with the previous sanction of the Board, permit his son daughter or other dependent to accept employment in any private undertaking with which he has official dealings or in any other undertaking having dealing with the Board ;Provided that where the acceptance of the employment cannot await prior permission of the board or is otherwise considered urgent the matter shall be reported to the Board and the employment may be accepted provisionally subject to the permission of the Board.(iii)A Class I officer shall as soon as he becomes aware of the acceptance by a member of his family of an employment in any private undertaking intimate such acceptance to the Board authority and shall also intimate whether he has or he had any official dealings with that undertaking :Provided that no such intimation shall be necessary in the case of a Class I Officer if he has already obtained the sanction of or sent a report to the Board under Clause (ii).
