Section 19 in RSWC Employees Pension Regulations, 1990
19. Suspension.
- Time passed under suspension pending enquiry into conduct shall count in full where, on conclusion of the enquiry, the Corporation employee has been fully exonerated of the suspension is held to have been fully unjustified, in other cases, the period of suspension shall not count unless the authority competent to pass orders expressly declares that it shall only count to such extent.
