Section 36(2) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(2)Any such order shall specify-(i)the authority which may function as the disciplinary authority, for the purpose of such common proceeding ;(ii)the penalties specified in Rule 29 which such disciplinary authority shall be competent to impose ;(iii)whether the procedure laid down in Rule 32 and Rule 33 or Rule 34 shall be followed in the proceedings.
