Section 34(5) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(5)Where the authority mentioned in sub-rule (4) is of the opinion that the employee has been fully exonerated or, in the case of suspension that it was wholly unjustified, the employee shall be given the full pay, allowances and pension to which he would have been entitled had he not been dismissed removed or suspended, as the case may be. The management shall bear expenditure on pay and allowance of substitute, if any, appointed in place of the employee under suspension and such expenditure shall not be held admissible for the Government grant.
