Section 40 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
40.
Notwithstanding anything contained in this Part no appeal shall lie against-(i)any order made by the Government;(ii)any order of an interlocutory nature or of the nature of a step-in-aid or the final disposal of a disciplinary proceeding other than an order of suspension ;(iii)any order passed by an inquiring authority in the course of an inquiry under Rule 32.
