Section 14 in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
14. Subsistence allowance.
- [Sections 5 and 15]. - (1) An employee under suspension shall be entitled to an amount of subsistence allowance equivalent to fifty per cent of his basic pay and the allowances admissible thereon from the managing committee :Provided that the employee under suspension shall not leave his headquarters without the prior approval of his appointing authority and shall submit every month a certificate to the effect that -(a)he is not employed any where gainfully in any capacity;(b)he is not carrying on any business, and(c)he has not left his headquarters without the prior approval of his appointing authority.(2)If the employee is kept under suspension beyond the period of six months under section 5 of the Act, the subsistence allowance shall be raised to seventy-five per cent of the basic pay and the allowance admissible thereon :Provided that the delay is not due to the non-co-operation or negligence of the employee concerned.
