Section 41 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
41. Employee arrested for debt or on criminal charge.
(1)An employee who is arrested for debt or on a criminal charge shall be considered as under suspension from the date of his arrest, and shall be allowed the payments admissible to an employee under suspension under sub-regulation (3) of Regulation 43 until the termination of proceedings against him when an adjustment of his pay and allowances shall be made according to the circumstances of the case and in the light of the decision as to whether his absence is to be accounted for as a period of duty or leave, the full pay and allowances being given only in the event of the employee being acquitted of all the blame and treated as on duty during the period of his absence. An employee who is committed to prison for debt or is convicted of any offence involving moral turpitude shall be liable to dismissal.(2)Where a conviction of an employee is set aside by a higher court, and the employee is acquitted honourably, may be reinstated in service if he is not to be proceeded against departmentally on the same charges.Explanation. - In this regulation this expression "termination of proceeding" shall mean the decision of the lowest court which first finally disposes of the case. Committal or conviction shall mean committal or conviction by the lowest court or any of the appellate courts, and it shall be open to Corporation to dismiss an employee who is committed to prison or who is convicted of a criminal charge as from the date of the order of the court that convicts him.
