Section 34(4) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(4)When an employee who has been suspended is reinstated, the authority competent to order the reinstatement shall consider and make a specific order-(a)regarding the pay and allowances to be paid to the employee for the period of his absence from duty, and(b)regarding the said period being treated as a period spent on duty.
