Section 15A(4) in Assam Service (Discipline and Appeal) Rules, 1964
(4)Where any order of dismissal, removal or reduction in rank of any Government servant appealed against is set aside and the case is remitted.(i)without any direction; or(ii)with a direction to proceed further but the disciplinary authority does not decide to proceed in such manner; the concerned officers should be re-instated immediately;(iii)with direction to proceed and the disciplinary authority decides to proceed further against the Government servant, the Government servant shall irrespective of the fact whether he was placed under suspension or not be deemed to be placed under suspension with effect from the date of the original order of dismissal, removal or reduction in rank as the case may be and shall continues under suspension till the order of suspension is vacated.
