Section 34(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(2)Other compensatory allowances, if any, of which the employee was in receipt on the date of suspension shall also be payable to the employee under suspension to such extent and subject to such conditions as the authority suspending the employee may direct ;Provided that the employee shall not be entitled to the compensatory allowance unless the said authority is satisfied that the employee continues to meet the expenditure for which such allowance are granted :Provided further that, when an employee is convicted by a competent Court and sentenced to imprisonment, the subsistence allowance shall be reduced to a nominal amount of rupee one per month with effect from the date of such conviction and he shall continue to draw the same till the date of his removal or reinstatement by the competent authority :Provided also that, if an employee is acquitted by the Appellate Court and no further appeal or a revision application to a higher Court is preferred and pending he shall draw the subsistence allowance at the normal rate from the date of acquittal by the Appellate Court till the termination of the inquiry if any, initiated under these rules :Provided also that, in cases falling under sub-rules (1) and (2) above, where the management refuses to pay or fails to start and continue payment of subsistence allowance and other compensatory allowances, if any, to an employee under suspension, payment of the same shall be made by the Education Officer or Deputy Director, as the case may be, who shall deduct an equal amount from the non-salary grant that may be due and payable or may become due and payable to the school.
