Section 14(1) in National Housing Bank Employees' Regulations, 1994
(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.
