Section 15 in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977
15. Pay, Allowances & Treatment of Service on Termination of Suspension:
(1)Where the competent authority holds that the officer employee has been fully exonerated or that the suspension as unjustifiable, the officer employee concerned shall be granted the full pay to which he would have been entitled, had he not been suspended, together with any allowance of which he was in receipt immediately prior to his suspension, or may have been sanctioned subsequently and made applicable to all officer employees.(2)In all cases other than those referred to in sub-regulation (1), the officer employee shall be granted such proportion of pay and allowances as the competent authority may direct;Provided that the payment of allowances under this sub-regulation shall be subject to all other conditions to which such allowances are admissible;Provided further that the pay and allowances granted under this sub-regulation shall not be less than the subsistence and other allowances admissible under regulation 14.(3)(a)In a case falling under sub-regulation (1), the period of absence from duty shall, for all purposes, be treated as a period spent on duty;(b)In a case falling under sub-regulation (2), the period of absence from duty shall not be treated as a period spent on duty unless the competent authority specifically directs, for reasons to be recorded in writing, that it shall be so treated for any specific purpose.
