Section 37(3) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(3)An employee may be placed under suspension by the Managing Director provided that, in the case of an employee in Class 'A', the Managing Director shall report all the facts of the case known to him to the Board at its first meeting after the issue of the orders of suspension and thereupon the Board shall appoint one of its members other than the Managing Director, to told an inquiry into the charges against such employee and to make a report to the Board. During such suspension, the employee shall receive subsistance allowance equal to one half of his average pay [and shall also receive dearness allowance equal to one half of the dearness allowance to which, he would have entitled if he were not under suspension] [Inserted by Amendment Notification dated 15-11-1961, Rajasthan Gazette, Part IV-C, dated 14-12-1961.] provided that if the suspension is held by the Board to be wholly unjustified or the employee is fully exonerated, the period of suspension shall be treated as on duty and the employee shall be entitled to the difference between his Subsistence allowance and the emoluments which he would have received but for such suspension for the period he was under suspension. In any other case, the employees shall be entitled to only such proportion of pay and allowance as the Board may decide on the recommendations of the enquiry officer after deducting the amount of Subsistence allowance and dearness allowance drawn during the period of suspension provided that the Board shall not pass any order which shall have the effect of compelling the employee to refund the amount drawn by him by way of Subsistence and dearness allowance during the period of suspension, if he were not under suspension.Section 2 - Appeals
