Section 49(2) in West Bengal Municipal (Employees' Service) Rules, 2010
(2)Notwithstanding anything contained in rule 47 where are employee under suspension dies before the disciplinary proceedings or court proceedings instituted against him are concluded, the period between the date of suspension and the date of death shall be treated as duty for all purposes and his family shall be paid the full pay and allowances for the period to which he would have been entitled had he not been suspended, subject to adjustment in respect of subsistence allowance already paid.
