(1)The pay and allowances of an employee who is dismissed or removed from service shall cease from the date of such dismissal or removal.(2)An employee under suspension will be entitled to subsistence allowance at such rate as the appointing authority may direct but not exceeding ¼ the pay of such employee together with proportionate dearness allowance.(3)Wen suspension of an employee is held to be unjustified or not fully justified or when such as employee who has been removed, dismissed or suspended is reinstated, the appellate authority may grant to him for such period:-(a)If he is honorably acquitted the full pay and allowances to which he would have been entitled if he had not been dismissed, removed or suspended.(b)In other cases such proportion of pay and allowances as the appellate authority may prescribe.(4)In case falling under clause (a) of sub-rule (3), the period of absence from duty will be treated as a period spent on duty and in case falling under clause (b) thereof, it will not be treated as a period spent on duty unless the appellate authority directs that if shall be so treated for purposes for gratuity or for calculating leave and increments.
