- Any person whose conduct is undergoing investigation on a serious charge should be placed under suspension until his case has been decided. If the officer conducting the investigation is not himself empowered by any rule or delegator order to suspend the person whose conduct is being investigated he should obtain immediately the orders of the officer so empowered. The rules regarding the subsistence allowance of the person suspended and the treatment of the period spent under suspension are contained in the Rajasthan Service Rules.
