Section 9 in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
9. Periods of suspension.
(1)Time passed under suspension pending enquiry into the conduct counts if suspension is immediately followed by reinstatement but time passed under suspension adjusted as a specific penalty does not count. An employee shall not be penalised, if he is exoneraed after a period of suspension.(2)If the employee under suspension is reinstated but has not been allowed to draw any part of allowances admissible under suspension, the period of such suspension, shall not count for purpose of qualifying service without the specific orders from the authority, who reinstates the employee, which shall clarify this issue immediately after the reinstatement.
