Section 46(3) in West Bengal Municipal (Employees' Service) Rules, 2010
(3)There shall be recovered from the subsistence allowance granted to the employee the following that would have been recovered from his salary had he not been suspended :-(a)The dues such as income tax, profession tax. house rent, charges for electricity and water and the like;(b)Contribution towards Group Insurance Scheme;(c)Loans and advance taken by the employees from the Local Body Employees Credit Co-operative Society;(d)Over-payment made to the employee by the Local Body; and(e)Loss to the Local Body for which the employee has been held responsible :Provided that the total amount of recoveries to be made under clauses (c) to (e) shall not, unless the appointing authority by the special order otherwise directs, exceed one-third of the subsistence allowance to the employee referred to in clause (a) of sub-rule (1) and where the total amount calculated to be so recovered under clauses (c) to (e) exceeds one-third of such subsistence allowance, sanction of the Board of Councillors shall be obtained as to the amount to be recovered under each of the aforesaid clauses in order that the total amount of such recoveries may not exceed one-third of such subsistence allowance.
