880. Suspension. [§ 7, Act V, 1361, read with § 243 of the Government of India Act, 1935].
(a)Suspension is not to be considered a specific punishment, and is only authorized in cases where the continuance in an office of an officer pending enquiry into his conduct is prejudicial to public interests. When the enquiry is completed, some definite order of acquittal or punishment shall be recorded.Note. - The rules regulating the pay and allowance of an officer dismissed or removed from office, or suspended pending enquiry into his alleged misconduct and as to how the period of suspension or dismissal is to be treated will be found in Fundamental Rules 52-55 and 43(6) and Bengal Service Rules 70-74 and 71 (Part I).
