Section 26 in Bihar State Disaster Management Authority (Functions and Management) Rules, 2012
26. Reinstatement.
- Where an employee who has been dismissed or suspended, is reinstated, the authority reinstating him shall make an order specifying the following matters:-(i)Whether the employee may draw for the period of his absence from duty, any pay and allowances, in addition to the pay and allowances admissible under regulations.(ii)Whether such period may be treated as on duty for all or any purposes.
