117. Special allowance may be stopped for unsatisfactory work.
- Any special allowance granted to a Medical Subordinate under the preceding paragraph shall be withheld by the Inspector-General or by the Superintendent, with the sanction of the Inspector-General, for any month during which, in the opinion of either of those officers, the medical work of the subordinate was unsatisfactory. The allowance cannot be stopped for any other reason.Note. - The stoppage of the allowance is not a punishment but a refusal to pay what has not been earned under the terms on which the allowance is granted. It must be stopped for the whole month or not at all.
