Section 11 in The West Bengal College Teachers (Security Of Service) Act, 1975
11. Suspension of teacher. -
(1)The Governing Body of a college may place a teacher under suspension-(a)where an inquiry against him under sub-section (2) of section 9 is contemplated by the Governing Body or such an inquiry is pending; or(b)where a case against him in respect of any criminal offence involving moral turpitude is under investigation or trial.(2)Every order of suspension under sub-section (1) shall be communicated to the Vice-Chancellor of the University to which the college is affiliated within a fortnight from the date of such order.(3)A teacher who is placed under suspension shall be entitled to receive from the Governing Body of the college a monthly subsistence allowance-(a)during the first six months of the period of suspension at the rate of fifty per cent, of his total monthly emoluments.(b)during the next six months of the period of suspension at the rate of seventy-five per cent, of his total monthly emoluments, and(c)during the balance of the period of suspension at the rate of ninety per cent, of his total monthly emoluments.Explanation. - For the purpose of this sub-section the expression "total monthly emoluments" means the total monthly emoluments which the teacher had been drawing immediately before his suspension.
