Section 15 in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
15. Allowance on re-instatement.
- [Sections 3, 5 and 15]. - In case a suspended employee is exonerated of the charges levelled against him by the managing committee or is reinstated in appeal or otherwise, he shall be entitled to full pay and allowances to which he would have been entitled had he not been suspended less subsistence allowance already paid to him under rule 14 by the managing committee.
