Section 177(3) in Bihar Board's Miscellaneous Rules, 1958
(3)The Subsistence grant shall be subject to a minimum limit of Rs. 10 per month.Note 1. - It is obligatory under this rule that in sufficient time before the expiry of the first year of suspension, the competent authority should review each case in which the period of suspension is likely to exceed one year and even if the competent authority comes to the conclusion that the rate is not to be altered having regard to all the circumstances of the case, specific orders to that effect are to be passed placing on record the circumstances under which the decision had to be taken.Note 2. - When the subsistence grant is increased or decreased by an amount not exceeding 50 per cent of subsistence grant under proviso to rule 96(1)(a) the increase or decrease will be calculated on the amount of the subsistence grant initially fixed and will not be subject to any minimum or maximum limit of leave salary on half average pay or on half pay.Rule 97. - (1) When a Government servant who has been dismissed, removed or suspended is reinstated, the authority competent to order the reinstatement shall consider and make specific order:-(a)regarding the pay and allowance to be paid to the Government servant for the period of his absence from duty, and(b)whether or not the said period shall be treated as a period spent on duty.
