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[Cites 0, Cited by 0] [Section 28(5)] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(5)(b) in The Bengal Industrial Employment (Standing Orders) Rules, 1946

(b)A workman who is placed under suspension under sub-clause (a) shall during the period of such suspension, be paid a subsistence allowance at the following rates, namely :
(i)Where the enquiry contemplated or pending is departmental, the subsistence allowance shall, for the first ninety days from the date of suspension be equal to one-half of the basic wages, dearness allowance and other, compensatory allowances to which the workman would have been entitled if he were on leave with wages. If the departmental enquiry gets prolonged and the workman continues to be under suspension for a period exceeding ninety days, the subsistence allowance shall for such period be equal to three-fourths of such basic wages, dearness allowance and other compensatory allowances :