Section 77B(2) in The U.P. Municipalities Act, 1916
(2)Where a penalty of dismissal or removal imposed upon an officer or servant of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is set aside in appeal under this Act or the rules and the case is remitted for further inquiry or action or with any other directions, the officer or servant shall be deemed to have been placed or continued under suspension on and from the date of the original order of dismissal or removal.
