Section 8(11) in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
(11)Where a penalty of dismissal, removal or compulsory retirement from service imposed upon a member of the service under suspension is set aside in appeal Or Oh a review under these rules and the case is remitted for further inquiry or action or with any other directions the order of suspension shall be deemed to, have continued in force on and from the date of original order of dismissal, removal, or compulsory retirement and shall remain in force until further orders.
