Section 95 in The Rajasthan District Boards Act, 1954
95. Suspension.
(1)Suspension may be of two kinds-(a)suspension is a punishment, and(b)suspension pending inquiry or orders.(2)Where a general power to punish is conferred by this Act, it shall be deemed to include a power to suspend as a punishment for a period not exceeding three months.(3)Where a power of dismissal, whether subject to the sanction of any other authority or not, is conferred by this Act, it shall be deemed to include a power to suspend any person against whom the power of dismissal might be exercised, pending enquiry into his conduct or pending the orders of any' authority whose sanction is necessary for his dismissal.(4)Where suspension is ordered pending inquiry or order and the officer suspended is ultimately restored, it shall be at the discretion of the authority ordering his suspension whether he shall get any, and, if so, what allowance during the period of suspension but in the absence of any order to the contrary he shall be entitled to the full remuneration which he would have received but for such suspension.
