Section 13(7) in Bihar State Non Government Recognised Sanskrit School (up to Madhyama Standard) Teacher Service Conditions Rules, 2015
(7)The Committee, after due consideration on explanation and giving an opportunity to be heard and on request of the person concerned may decide to impose any major punishment specified under rule 13 discharge from the allegations. In case of discharge from the allegations, the period of suspension will be treated as the period on duty and full salary and allowance of the said period shall be given. If the Committee, decides to impose any punishment under major punishment then the suspension period will not be treated as period on duty.
