Section 10 in Kerala Payment of Subsistence Allowance Act, 1972
10. Presumption to be made in certain cases.
- In any proceedings under section 4 or in any prosecution under section 8, it shall be presumed, until the contrary is proved, the burden of proving which shall lie on the employer, that there has been an interim decision of the employer as a result of which the employee has been debarred temporarily from attending his office and performing his functions in the establishment where he is employed.
