Section 30(2) in Dakshin Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010
(2)Any payment made to an officer or employee under sub-regulation (1) shall be subject to adjustment of his pay and allowances which shall be made according to the circumstances of the case and in the light of the decision as to whether such period is to be accounted for as a period of duty or leave:Provided that full pay and allowances shall be admissible only if the officer or employee, -(i)is treated as on duty during such period; and(ii)is acquitted of all charges or satisfies the Competent Authority, in case of his release from detention or his detention being set aside by the Competent Court, that he had not been guilty of improper conduct resulting in his detention.
