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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(v) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(v)The services of a permanent employee shall also be liable to termination by three months notice in writing given by the employee to the appointing authority.