Section 178 in Bihar Board's Miscellaneous Rules, 1958
178. Effect of imprisonment.
- When any servant of Government is committed to prison, either for debt or on a criminal charge, he is to be considered as under suspension from the date of his arrest and not allowed to draw any pay until the termination of the proceedings against him, when an adjustment of his allowances will be made according to the circumstances of the case-the full amount being given only in the event of the officer being acquitted of blame, or, if the imprisonment was for debt, his being proved that the officer's liability arose from circumstances beyond his control.
