Section 38(5) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(5)An employee under suspension shall be entitled to the following payments, namely:-(a)Subsistence allowance at an amount equal to leave salary which the employee would have drawn if he had been on leave on half pay and in addition dearness allowance based on such leave salary;(b)If the period of suspension exceeds six months, the amount of subsistence allowance shall be increased by a suitable amount not exceeding 50 percent of the subsistence allowance admissible during the period of first six months, the rate of dearness allowance will be based on the increased amount of subsistence allowance;(c)Any other compensatory allowance admissible from time to time on the basis of pay which the employee was in receipt on the date of suspension subject to fulfilment of other conditions laid down for the withdrawal of such allowances;(d)No payment of substances allowance shall be made unless the employee furnishes a certificate that he is not engaged in any other employment, business, profession or vocation.
