Section 34(6) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(6)In other cases, the employee shall be given such proportion of pay and allowances and pension as the Management may decide ;Provided that, where the amount of provisional pension sanctioned to an employee during the period of suspension is more than the amount of pension finally held admissible, the difference of such amount shall not be recovered or adjusted from the amount of pension payable to him :Provided further that, the payment of allowances under sub-rule (5) or (6) shall be subject to all other conditions under which such allowances are admissible :Provided also that in a case falling under sub-rule (5) the period of absence from duty shall be treated as a period spent on duty, after the Management specifically directs that it shall be so treated (for specified purposes).
