Section 92(3) in The Karnataka Education Act, 1983
(3)(a)A teacher or other employee may be placed under suspension by the managing committee,-(i)where disciplinary proceeding against him is contemplated or is pending; or(ii)where a case against him in respect of any criminal offence is under investigation or trial.(b)No such suspension shall remain in force for more than six months:Provided that if the enquiry is not completed within the period of six months, the secretary shall report the matter to the competent authority, who may permit extension of the period of suspension beyond six months, if he is satisfied that the enquiry could not be so completed due to circumstances beyond the control of the Governing Council.(c)the Managing Committee placing an employee under suspension shall forthwith report to the competent authority the circumstances in which the order was made.(d)Subject to such rules as may be prescribed, every employee placed under suspension under this section shall be entitled to such subsistence allowance as may be prescribed.
