Section 95(4) in The Rajasthan District Boards Act, 1954
(4)Where suspension is ordered pending inquiry or order and the officer suspended is ultimately restored, it shall be at the discretion of the authority ordering his suspension whether he shall get any, and, if so, what allowance during the period of suspension but in the absence of any order to the contrary he shall be entitled to the full remuneration which he would have received but for such suspension.
