- (i) When an employee who has been dismissed, removed or suspended is re-instated, he shall be allowed the difference between the full pay with allowance and the subsistence grant if the authority competent to order reinstatement or to revoke the suspension order, in the case of suspension certifies that it was wholly unjustified. In such a case of suspension, the period of absence from duty shall be treated as a period spent on duty for all purposes.(ii)The pay and allowance of an employee who is removed or dismissed from service shall cease from date of removal or dismissal. Leaves shall not be granted to an employee when the authority competent under these regulations to impose the penalty has decided to dismiss, remove or compulsorily retire him from the service of the Board.
