Section 3(1) in Karnataka Payment of Subsistence Allowance Act, 1988
(1)An employee who is placed under suspension, shall during the period of such suspension be entitled to receive, payment from the employer as subsistence allowance, an amount equal to fifty per cent of the wages which the employee was drawing immediately before his suspension, for the first ninety days reckoned from the date of such suspension:Provided that where the period of suspension exceeds ninety days, but does not exceed one hundred and eighty days, the employee shall be entitled to receive, after the said period of ninety days, a subsistence allowance equal to seventy five per cent of the wages which the employee was drawing immediately before his suspension:Provided further that where the period of suspension exceeds one hundred and eighty days, the employee shall be entitled to receive, after the said period of one hundred and eighty days a subsistence allowance equal to ninety per cent of the wages which the employee was drawing immediately before his suspension:Provided also that where the enquiry or criminal proceedings is prolonged beyond the period of ninety days for reasons directly attributable to the employee, the subsistence allowance, shall, for the period exceeding ninety days be reduced to fifty per cent of the wages, which the employee was drawing immediately before his suspension.
