(4)An employee against whom proceedings on a criminal charge are pending shall, by special order to this effect, be kept under suspension during the period when he is not actually detained in custody or imprisoned (that is, when he is released on bail), if the charges made or the proceedings initiated against him are related to his status as an employee or in this manner may cause trouble in the discharge of this duties, or involves the question on moral turpitude. The provisions aforesaid shall apply in respect of his pay and allowances.]
