Section 8(10) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
(10)A member of the sendee, who is detained in custody whether on criminal charge or otherwise for a period longer than forty eight hours, shall be deemed to have been suspended under this rule.Provided a member of the service who has been placed under suspension under sub-rule (9) and (10) shall be paid subsistence allowance at the rates as applicable to Government servants of the same status from time to time.
