Section 36 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
36. Employees arrested for debt or on criminal charge.
(1)An employee who, is arrested for debt or on a criminal charge or an offence involving moral turpitude shall be considered as under suspension from the date of his arrest, and shall be allowed the payments admissible to an employee under suspension under Regulation 37 until the termination of the proceedings against him, when an adjustment of his pay and allowances shall be made according to the circumstances of the case and in the light of the decision as to whether his absence is to be accounted for as a period of duty or leave, the full pay and allowances being given only in the event of the employee being acquitted of all blame and treated as on duty during the period of his absence less the period spent by the employee in actual detention. An employee who is committed to prison for debt or is convicted of any offence involving moral turpitude shall be liable to dismissal.(2)Where a conviction of an employee is set aside by a higher court, and the employee is acquitted honourably, he shall be reinstated in service.Explanation. - In this Regulation the expression "the termination of Proceedings" shall mean the decision of the lowest court [which first finally disposes of the case. Committal or conviction shall mean Committal by lowest-court] [Inserted by Amendment Notification dated 15-11-1961, Rajasthan Gazette, Part IV-C, dated 14-12-1961.] or any of the appellate courts, and it shall be open to the Corporation to dismiss an employee who is committed to prison or who is convicted of a [X X X] [Deleted by Amendment Notification dated 15-11-1961, Rajasthan Gazette, Part IV-C, dated 14-12-1961.] any offence involving moral turpitude as from the date of the order of the Court that convicts him.
