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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60(3)(d) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015

(d)
(i)An employee under suspension shall be entitled to get subsistence allowance equivalent to the pay and half dearness allowance on it. Payment of subsistence allowance shall not be made till the employee does not produce certificate to the satisfaction of the Appointing Authority that the employee is not under any employment, business, trade and during the period of suspension, he did not make his earning.
(ii)If the suspension period of the concerned employee is more than six months and the charged employee co-operates in the enquiry, then increase of dearness allowance an his pay in relation to his subsistence allowance may be considered.
(iii)when an employee is re-instated, then the Appointing Authority shall pass specific order in relation to pay and allowances to be paid for the period of suspension and also pass this order whether the said period be treated as on duty or not. But, if Appointing Authority is satisfied that the employee was completely innocent and his suspension was absolutely unreasonable then full pay and allowances for which he is entitled, shall be paid to.him as he had never been placed under suspension.
(iv)In the matters covered under provision of sub-clause (ii) such part of pay and allowances be paid to the employee as ordered by the Appointing Authority.