Section 14 in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977
14. Subsistence Allowance During Suspension:
An officer employee who is placed under suspension shall, during the period of such suspension and subject to sub-regulations (2) to (4) be entitled to receive payment from the bank by way of subsistence allowance on the following scale, namely:-(a)Basic Pay:(i)For the first three months of suspension 1/3 of the basic pay which the officer employee was receiving on the date prior to the date of suspension irrespective of the nature of enquiry.(ii)For the subsequent period after 3 months from the date of suspension,(1)Where the enquiry is held departmentally by the bank, ½ of the basic pay, the officer employee was drawing on the date prior to the date of suspension and(2)Where the enquiry is held by an outside agency, 1/3 of the basic pay which the officer employee was drawing on the date prior to the date of suspension for the next three months and ½ of the basic pay which the officer employee was drawing on the date prior to the date of suspension for the remaining period of suspension.(b)Allowances:For the entire period of suspension, dearness allowance and other allowances excepting conveyance allowance, entertainment allowance and special allowance will be calculated on the reduced pay as specified in (i) &(ii)of clause (a) above and at the prevailing rates or at rates applicable to similar category of officers.(1)During the period of suspension an officer employee shall not be entitled to occupation of rent-free or free house of the bank’s car or receipt of conveyance or entertainment allowance or special allowance.(2)No officer employee of the bank shall be entitled to receive payment of subsistence allowance unless he furnishes a certificate that he is not engaged in any other employment, business, profession or vocation.(3)If during the period of suspension an officer employee retires by reason of his attaining the age of superannuation, no subsistence allowance shall be paid to him from the date of his retirement.
