Section 14(2) in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
(2)If the employee is kept under suspension beyond the period of six months under section 5 of the Act, the subsistence allowance shall be raised to seventy-five per cent of the basic pay and the allowance admissible thereon :Provided that the delay is not due to the non-co-operation or negligence of the employee concerned.
