Section 10(1) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(1)A Government Servant under suspension or deemed to have been placed under suspension, shall be entitled to the following payments namely :-(a)subsistence grant an amount equal to the leave salary which the Government Servant would have drawn, if he had been on leave, on half pay addition in dearness allowance admissible on such half pay;Provided that where the period of suspension has exceeded twelve months, the authority, which made or is deemed to have made the order of suspension, shall be competent to vary the amount of subsistence grant for any period subsequent to the period of the first twelve months, as follows -(i)The amount of subsistence grant may be increased by a suitable amount not exceeding fifty percent of the subsistence grant admissible during the period of the first twelve months, if in the opinion of the said authority, the period of suspension has been prolonged, for reasons to be recorded in writing, not directly attributable to the Government Servant.(ii)The amount of subsistence grant may be reduced by a suitable amount, not exceeding fifty percent of the subsistence grant admissible during the period of first twelve months, if, in the opinion of the said authority, the period of suspension has been prolonged, due to reasons to be recorded in writing, directly attributable to the Government Servant.(iii)The rate of dearness allowance will be based on the increased or as the case may be, the decreased amount of the subsistence grant admissible under sub-clause (i) and (ii) of this rule.(b)Any other compensatory allowance to which a Government Servant may be entitled from time to time on basis of pay, which he received on the date of suspension.Provided that the Government Servant shall not be entitled to that compensatory allowance unless the said authority is satisfied that the Government Servant continues to meet the expenditure for which they are granted.Provided further that the Government Servant shall be entitled to receive subsistence allowance only for such period when he is actually present at the headquarters, fixed by the Disciplinary Authority during the suspension period. He shall be required to mark his attendance in the attendance register meant for such Government Servant.Provided further that since the headquarters cannot be fixed for the period of custody, therefore marking of such attendance shall not be required for the period of custody.
