Section 93(4) in The Goa, Daman and Diu School Education Rules, 1986
(4)Where a suspended employee is exonerated after disciplinary proceeding or where any criminal prosecution against a suspended employee ends with an honourable acquittal, ["or where suspension is revoked or the suspension order is otherwise annulled"] [These words has been inserted by (Amendment) Rules, 1994. (O. G. Series I No. 28 dated 14-10-1994).] the salaries and allowances of such employee minus the subsistence allowance received by him shall be paid to him from the date on which he was suspended.
