Section 38(3) in THE INDUSTRIAL RELATIONS CODE, 2020
(3)The amount of subsistence allowance payable under sub-section (2) shall be- (a) at the rate of fifty per cent. of the wages which the worker was entitled to immediately preceding the date of such suspension, for the first ninety days of suspension; and(b)at the rate of seventy-five per cent. of such wages for the remaining period of suspension, if the delay in the completion of disciplinary proceedings against such worker is not directly attributable to the conduct of such worker.
