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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(iii) in University of Udaipur Officers (Conditions of Service) Rules, 1976

(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.