Section 30(1) in Dakshin Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010
(1)An officer or employee who is arrested for debt or on a criminal charge or detained in pursuance of any process of law for the time being in force, may, if so directed by the Competent Authority, be treated as being or having been under suspension from the date of his arrest, and/or detention, as the case may be, upto such date or during such period as the Competent Authority may direct:Provided that in respect of the period in regard to which he is so treated, he shall be paid subsistence allowance as specified in regulation 46.
