1207. Pay and subsistence allowance of subordinate officers under suspension.
- An officer under suspension is entitled to a subsistence grant under Fundamental Rule 53(c), the amount of the grant being regulated by Fundamental Rule 43(6), (See rule 71 of the Bengal Service Rules, Part I.) If, therefore, an authority suspending a subordinate officer grants his subsistence allowance, it may be drawn and disbursed, but if it is not required for immediate disbursement, it should be shown as "held over" and drawn subsequently. When under Fundamental Rule 54, the officer is reinstated or granted a higher rate of allowance during the period of suspension by the same or the appellate authority, the amount shown as "held over" should be revised and subsequently drawn on the authority of the sanction and the same check should be applied to the investigation of arrear claims as is done in the case of promotion with retrospective effect. Until sanction is given to the grant of an allowance under Fundamental Rule 53(c), remarks such as "under suspension" should be made in the pay bill as well as in the register of pay and allowances held over against the name of the officer concerned, no amount being shown in the latter register.
