Section 46(3) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(3)An employee may be placed under suspension by order in writing of the appointment authority for the purpose of holding an enquiry into the charges against him. During the period of suspension, he shall be entitled to receive Subsistence Allowances equal to one half of his substantive pay plus allowances thereon, provided that if no penalty under clauses (b), (c), (d) or (e) of sub-regulation (f) is imposed, the employee shall be refunded the difference between his substantive pay and the emoluments which he would have received but for such suspension, on his reinstatement for the period he was under suspension, and that if a penalty is imposed upon him under the said clauses, no order shall be passed which shall have effect of compelling him to refund such subsistence allowances. The period during which an employee is under suspension shall, if he is not dismissed from the service be treated as period spent on duty or leave, as the appointing authority may direct; provided further that the employees on deputation from the Central/State Government or Government Co-operative Institution or any other Corporation shall be suspended only in accordance with the procedure and rules/regulations applicable to them in their parent service.
