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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4)(h) in The M.P. Industrial Employment (Standing Orders) Rules, 1963

(h)The manager may suspend a clerical, technical or supervisory employee for a period of three months pending enquiry into a major misconduct alleged against him and shall pay suspension allowance to such employee at the rate of half of the average wage;