Section 32 in University of Udaipur Teachers (Conditions of Service) Rules, 1976
32. Pay during suspension
- (i) A teacher under suspension shall be entitled during the period of suspension to draw a subsistence allowance at an amount equal to the half pay which is admissible and allowances as based on such half pay.(ii)A teacher who has been dismissed, removed or compulsorily retired or suspended when reinstated, the authority competent to order the reinstatement shall consider and make a specific order.(a)regarding the pay and allowances to be paid to the teacher for the period of his absence from duty or for the period of suspension.(b)whether or not the said period shall be treated as period spent on duty.(iii)When the competent authority that the teacher has been fully exonerated or, the suspension was not justified, the teacher shall be given the full pay and dearness allowance to which he would have been entitled had he not been suspended.(iv)In other cases, the teacher shall be given such proportion or such pay and allowances as competent authority may determine.
