Section 54 in Rajasthan Muslim Wakf Regulations, 1964
54. Pay, allowances and reinstatement.
(1)When an employee who has been dismissed, removed or suspended, is re-instated, he shall be allowed the difference between the full pay with allowances and the subsistence grant, if the authority competent to order re-instatement or to revoke the suspension order in the case of suspension, certifies that the order was wholly unjustified. In such case, the period of absence from duty shall be treated as a period spent on duty for all purposes.(2)The pay and allowance of an employee who is removed or dismissed from service shall cease from date of removal or dismissal. Leave shall not be granted to an employee when the authority competent under these regulations to impose the penalty has decided to dismiss, remove or compulsorily retire him from the service of the Board.
