(b)in addition he may be granted to such extent and subject to such conditions as the authority ordering his suspension may direct,-(i)dearness allowance not exceeding the amount admissible as such, had he been on leave on leave salary equal to the rate of subsistence allowance payable from time to time; and(ii)other compensatory allowance (except house rent allowance granted in lieu of rent free quarters) of which he was in receipt on the date of suspension.
