Section 41 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
41. Re-Installment.
- When an employee who has been removed, dismissed or suspended is remitted and the period of suspension is treated as a period spent on duty and the managing committee holds that the employee has been fully exonerated or in the case of suspension that is was wholly unjustified, the employee shall be given the full pay and dearness allowance to which he would have been entitled had he not been removed, dismissed or suspended, as the case may be.
