(3)Wen suspension of an employee is held to be unjustified or not fully justified or when such as employee who has been removed, dismissed or suspended is reinstated, the appellate authority may grant to him for such period:-(a)If he is honorably acquitted the full pay and allowances to which he would have been entitled if he had not been dismissed, removed or suspended.(b)In other cases such proportion of pay and allowances as the appellate authority may prescribe.
