Section 20 in The Orissa Municipal Employees' Pension Rules, 1989
20.
Time passed under suspension pending enquiry into conduct, counts in full where on conclusion of the enquiry the employee has been fully exonerated or the suspension is held to have been wholly unjustified; in other cases the period of suspension does not count unless the authority competent to pass orders under Rule 91 of the Orissa Service Code in its application to the Council expressly declares at the time that it shall count and then it shall count only to such extent as the competent authority may declare.
