Section 14 in National Housing Bank Employees' Regulations, 1994
14. Subsistence allowance during suspension.
(1)An employee who is placed under suspension shall, during the period of such suspension and subject to sub-regulation (2) to (4) be entitled to receive payment from the National Housing Bank by way of subsistence allowance on the following scale, namely -(a)Basic Pay :(i)For the first three months of suspension 1/3 of the basic pay which the employee was receiving on the date prior to suspension irrespective of the nature of enquiry.(ii)for the subsequent period after 3 months from the date of suspension:(a)when the enquiry is held departmentally by the National Housing Bank, 1/2 of the basic pay, the employee was drawing on the date prior to the date of suspension; and(b)where the enquiry is held by an outside agency, 1/3 of the basic pay for the next 3 months and 1/2 of the basic pay for the remaining period of suspension.(6)Allowances :- For the entire period of suspension dearness allowance and other allowances excepting conveyance allowance, entertainment allowance and special allowance will be calculated on the reduced pay as specified in items (i) and (ii) of Cl. (a) and at the prevailing rates applicable to similar category of employees. (2) During the period of suspension an employee shall not be entitled to occupation of a rent free house of free use of the National Housing Bank's car or receipt of conveyance or entertainment allowance or special allowance.(3)No employee of the National Housing Bank shall be entitled to receive payment of subsistence allowance unless he furnishes a certificate that he is not engaged in any other employment, business, profession or vocation.(4)If, during the period of suspension an employee retire by reason of his attaining the age of superannuation, no subsistence allowance shall be paid to him from the date of his retirement.
