Section 30 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
30.
30.1The Manager of the Bank may suspend or re-instate an employee for reasons to be recorded in writing.30.2Such order of Suspension shall be in writing and shall be delivered to the employee or sent by registered post to his address registered in the Bank.30.3The Manager may arrange to complete the enquiry proceedings and action thereon within the 1st year of suspension, failing which the case will be referred to Board.30.4During the period of suspension an employee shall be paid subsistence allowance and other allowances at the rates admissible to the State Government employees from time to time.30.5If the employee placed under suspension is subsequently exonerated of the charges, he shall be entitled to full salary and allowances for the period of suspension and the entire period will be treated as duty. If however, he has not been completely exonerated of the charges, the competent authority shall be specify in the order of reinstatement as to how the period of suspension should be treated and also the amount of pay and allowances to be paid to him for such period.
