Section 9(2) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(2)A Government Servant shall be deemed to have been placed under suspension by an order of Appointing Authority with effect from the following date :-(a)From the date of his or her detention, if he or she is detained in custody whether on a criminal charge or otherwise for a period exceeding forty eight hours;(b)From the date of his or her conviction, if in the event of a conviction for an offence he or she is sentenced to a term of imprisonment exceeding forty eight hours and is not forthwith dismissed or removed or compulsorily retired consequent to such conviction.Explanation. - The period of forty eight hours specified in clause (b) of this sub rule shall be computed from the date of commencement of the imprisonment after the conviction and for this purpose intermittent periods of imprisonment, if any, shall be taken into account.
