Section 31 in University of Udaipur Officers (Conditions of Service) Rules, 1976
31. Pay during suspension.
- (i) An officer under suspension shall be entitled during the period of suspension to draw a subsistence allowance at an amount equal to the half pay which is admissible and allowances as based on such half pay.(ii)An officer who has been dismissed, removed or compulsorily retired or suspended, when reinstated, the authority competent to order the reinstatement shall consider and make a specific order;(a)regarding the pay and allowances to be paid to the officer from the period of his absence from duty or for the period of suspension.(b)whether or not the said period shall be treated as period spent on duty.(iii)When the competent authority holds that the officer has been fully exonerated or the suspension was not justified the officer shall be given the full pay and allowances to which he would have been entitled had he had not been suspended.(iv)In other cases, the officer shall be given such proportion or such pay and allowances as competent authority may determine.
