Section 36 in Rules Relating to Staff of the Orissa State Bar Council
36.
An employee who has been placed under suspension or is deemed to be under suspension shall not be entitled to get his pay but shall be eligible to a monthly subsistence allowance at the rate of half of his salary.Provided that the Bar Council may, if the suspension has prolonged for more than one year, either increase or decrease the rate of subsistence allowance as it thinks fit.
