Section 28(2) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(2)A workman who is placed under suspension under clause (1) shall, during the period of such suspension, be paid suspension allowance at the following rates, namely,-(a)The suspension allowance shall, for the first ninety days from the date of suspension, shall be equal to one-half of the basic wages, dearness allowance and other compensatory allowance to which the workman would have been entitled if he was on leave with wages. If the domestic enquiry gets prolonged and the workman continues to be under suspension for a period exceeding ninety days, the suspension allowance shall, for such period, be equal to three-fourth of such basic wages, dearness allowance and other compensatory allowances:Provided that where such enquiry is prolonged beyond a period of ninety days for reasons directly attributable to the workman, the suspension allowance shall, for the period exceeding ninety days shall continue to be paid at the rate of fifty per cent of such basic wages, dearness allowance and other compensatory allowances.(b)No suspension allowance shall be payable to a workman if he wants to have the domestic enquiry stayed till the decision of an Authority or civil/criminal Court.
